Report No. 226
Article 41: assault and battery1
1. Anyone who voluntarily strikes another resulting in injury leading to permanent disability or temporary disability lasting more than six months, is guilty of battery and shall be liable to a punishment of one to five years in prison.
2. If the disability lasts less than six months, the offence shall be punished by a term of imprisonment of six months to two years.
3. If there is no disability, the punishment shall be a term of imprisonment of two months to one year.
4. If any weapon is used to strike the blows, the period of imprisonment shall be doubled.
If the victims dies or receives life-threatening injuries, more serious charges such as murder, attempted murder or manslaughter should be laid. They carry sentences of 10 years to life imprisonment.
1. Provision dated September 10, 1992 relating to the judciary and criminal law and prcedure applicable in Combodia during the transitional period, www.licadho.org.
