Report No. 42
196. Omission of sections 504, 505 and 510; re-numbering of sections 506, 507, 508 and 509; and insertion of sections 507, 508 and 509.-
In Chapter XXII of the Code.-
(a) sections 504 and 506 shall be omitted, and sections 506, 507 and 508 shall be re-numbered as 504, 505 and 506, respectively;
(b) after section 506, as so re-numbered, the following sections shall be inserted, namely.-
"507. Threat of suicide with intent to concern a public authority.- Whoever holds out a threat of suicide to a public authority, with intent to cause that authority to do any act which it is not legally bound to do, or to omit to do any act which it is legally entitled to do, as the means of avoiding the execution of such threat, and does any act towards the execution of such threat, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
508. Intentional insult.- Whoever intentionally insults any person, intending or knowing it to be likely that such insult will provoke that person to break the public peace or to commit any other offence, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
509. Performing mock funeral of a living person.- Whoever, with intent to cause annoyance to the public or to any person or with the knowledge that annoyance is likely to be caused to the public or to any person, performs, or takes part in the performance of, any mock funeral associated with, or referable to, a living person shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both;"
(c) section 510 shall be omitted, and the existing section 500 shall be re-numbered as section 50.
197. Substitution of new Cnapter for Chapter XXIII.-For Chapter XXIII of the Code, the following Chapter shall be substituted, namely.-
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