Report No. 104

Chapter 5

Persons Entitled to Protection as Judges

5.1. Section 1: Persons entitled to protection.-

Turning, now, to the actual provisions of the Act, we find that the persons on whom protection is conferred by the Act are enumerated in section 1 as "judge, magistrate, justice of the peace, Collector or other persons acting judicially". Underlying the enumeration of all the persons in the section is the central concept of "acting judicially". We find that the same idea is expressed briefly, but more comprehensively, in section 77 of the Indian Penal Code,1 which confers on judges protection from criminal liability in respect of certain judicial acts.

1. See Appendix 1.