Report No. 42

41. Omission of section 121A.- Section 121A of the Code.shall be omitted.

42. Amendment of section 122.-

In section 122 of the Code, for the words "imprisonment of either description" the words "rigorous imprisonment" shall be substituted.

43. Amendment of section 123.-

In section 123 of the Code, for the words "imprisonment of either description" the words "rigorous imprisonment" shall be substituted.

44. Insertion of section 123A and 123B.-

After section 123 of the Code, the following sections shall be inserted, namely.-

"123A. Assisting India's enemies.- Whoever assists in any manner an enemy at war with India, or the armed forces of any country against whom the armed forces of India are engaged in hostilities, whether or not a state of war exists between that country and India, shall be punished with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.

123B. Conspiracy to overawe the Parliament, Government of India or the Legislature or Government of any State.- Whoever conspires to overawe, by means of force or show of force, the Parliament or Government of India, or the Legislature or Government of any State, shall be punished with imprisonment for life or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.

Explanation.- To constitute a conspiracy under this section, it is not necessary that any act or illegal omission shall take place in pursuance thereof."