Report No. 104
Chapter 4
Short Title and Extent
4.1. Short title to be amended.-
Coming to the changes needed in the Act, we begin our examination of the Act with the short title "The Judicial Officers Protection Act, 1850". In our opinion, this needs to be revised. The expression "Judicial officers" is not quite appropriate. By a layman, it may be taken as denoting only persons belonging to the lower judicial cadre of the State, but the Act is not confined to them. It extends to all persons who act judicially-broadly speaking, "Judges".1 It would be more appropriate to bring that idea in the forefront. The short title of the Act should therefore be revised as "The Judges Protection Act, 1850". We are separately2 recommending adoption of the definition of "Judge" as given in the Indian Penal Code.3
1. Cf. section 19, Indian Penal Code.
2. Para. 5.2, infra.
3. Section 19, Indian Penal Code.
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