Report No. 42
141. Amendment of section 356.- In section 356 of the Code.-
(a) the words "or uses criminal force to" shall be omitted; and
(b) for the words "on any property", the words "of any property" shall be substituted.
142. Amendment of section 357.-
In section 357 of the Code, the words "or uses criminal force to" shall be omitted.
143. Omission of section 358.- Section 358 of the Code shall be omitted.
144. Omission of sections 359 and 360.- Sections 359 and 360 of the Code shall be omitted.
145. Substitution of new sections for sections 361 to 363.-
For sections 361 to 363 of the Code, the following sections shall be substituted, namely.-
"361. Kidnapping.- Whoever takes or entices any person who is under eighteen years of age or is of unsound mind, out of the keeping of the lawful guardian of such person without the consent of such guardian, is said to kidnap that person.
Explanation.-In this section, the expression "lawful guardian" includes any person who has lawful custody of a minor or of a person of unsound mind.
Exception.-It is not kidnapping when a minor is taken or enticed out of the keeping of his lawful guardian by either of his parents, or, where the minor is an illegitimate child, by a person who in good faith believes himself to be the father of such child, unless such act is committed for an illegal or immoral purpose.
362. Abduction.- Whoever
(a) by force or show of force compels, or by any deceitful means induces, any person to go from any place, or
(b) takes any person away from any place without the consent of that person or some person legally authorised to consent on behalf of that person, is said to abduct that person.
363. Punishment for kidnapping.- Whoever kidnaps any person who is under fifteen years of age shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine; and whoever kidnaps any person who is not under fifteen years of age, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine."