Report No. 42
146. Amendment of section 363A.- In section 363A of the Code.-
(a) in sub-section (1),
(b) for the words "imprisonment of either description", the words "rigorous imprisonment" shall be substituted;
(c) after the words "ten years", the words "but which shall not be less than three years" shall be inserted,
b) for sub-section (4), the following shall be substituted, namely.-
"(4) In this section, 'minor' means a person under eighteen years of age."
147. Substitution of new section for section 364.-
For section 364 of the Code, the following section shall be substituted, namely.-
"364. Kidnapping or abducting in order to murder or to ransom.- Whoever kidnaps or abducts any person in order that such perso.-
(a) may be murdered, or
(b) may be so disposed of as to be put in danger or being murdered, or
(c) may be held to ransom. shall be punished with rigorous imprisonment for a term which may extend to fourteen years, and shall also be liable to fine."
148. Substitution of new section for 365.-
For section 365 of the Code, the following section shall be substituted, namely.-
"365. Kidnapping or abducting with intent to convey out of India or secretly confine person.- Whoever kidnaps or abducts any person with intent to cause that person to be conveyed out of India or to be secretly and wrongfully confined shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine."
149. Substitution of new section for sections 366 and 366A.-
For sections 366 and 366A of the Code, the following section shall be substituted namely.-
"366. Kidnapping or abducting woman to compel her marriage etc.- Whoever kidnaps or abducts any woma.-
(a) with intent that she may be compelled, or knowing it to be likely that she will be compelled, to marry any person against her will, or
(b) with intent that she may be forced or seduced to illicit intercourse, or knowing it to be likely that she will be forced or seduced to illicit intercourse,
shall be punished with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.
366A. Procuration of woman or minor girl.-(1) Whoever, by means of criminal intimidation or of abuse of authority or any other method of compulsion, induces any woman to go from any place with intent that she may be, or knowing that it is likely that she will be, forced or seduced to illicit intercourse with another person shall be punished with rigorous imprisonment which may extent to ten years, and shall also be liable to fine.
(2) Whoever, by any means whatsoever, induces any minor girl under the age of eighteen years to go from any place or to do any act with intent that such girl may be or knowing it to be likely that she will be, forced or seduced to illicit intercourse with another person shall be punished with rigorous imprisonment which may extend to ten years and shall also be liable to fine."
150. Amendment of section 366B.-
In section 366B of the Code, for the word "imprisonment," the words "rigorous imprisonment" shall be substituted.
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