Report No. 42
54. Amendment of section 141.- In section 141 of the Code.-
(a) for clause third, the following clause shall be substituted, namely,-"Third.-To commit an offence punishable with imprisonment."
(b) The Explanation shall be numbered as Explanation 1, and after the said Explanation 1 as so numbered, the following Explanation shall be added, namely.-
"Explanation 2.- Force is criminal when it is applied to any person with the intention of causing, or knowing it to be likely to cause, injury or fear of annoyance to that person, or in order to the committing of any offence."
55. Insertion of new section 147A.-
After section 147 of the Code, the following section shall be inserted, namely.-
"147A. Making preparation to commit rioting.- Whoever makes any preparation for committing rioting shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both."
56. Amendment of section 153.-
In section 153 of the Code, the words 'malignantly or wantonly' shall be omitted.
57. Amendment of section 154.-
In section 154 of the Code, for the words "with fine not exceeding one thousand rupees", the words "with imprisonment of either description for a term which may extend to six months, or with fine, or with both", shall be substituted.
58. Amendment of sections 155 and 156.-
In sections 155 and 156 of the Code, for the words "with fine", the words "with imprisonment of either description for a term which may extend to six months, or with fine, or with both", shall be substituted.
59. Amendment of section 157.-
In section 157 of the Code, for the words "harbours, receives or assembles", the words "assembles, receives or shelters" shall be substituted.
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