Report No. 42

161. Amendment of section 388.-

In section 388 of the Code, the words "and, if the offence be one punishable under section 377 of this Code, may be punished with imprisonment for life" shall be omitted.

162. Amendment of section 389.-

In section 389 of the Code, the words "and, if the offence be punishable under section 377 of his Code, may be punished with imprisonment for life" shall be omitted.

163. Amendment of section 394.-

In section 394 of the Code for the words "imprisonment for life or with rigorous imprisonment for a term which may extend to ten years", the words "rigorous imprisonment for a term which may extend to fourteen years" shall be substituted.

164. Substitution of new sections for sections 396 to 402.-

For sections 396 to 402 of the Code, the following section shall be substituted, namely.-

"396. Robbery or dacoity with murder.- If any one of two or more persons who are conjointly committing robbery, commits murder in so committing robbery, or if any one of five or more persons who are conjointly committing dacoity, commits murder in so committing dacoity, every one of those persons shall be punished with death, or imprisonment for life, or rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine"

165. Amendment of section 397.-

In section 397 of the Code the words "uses any deadly weapon, or" shall be omitted.