Report No. 177
3.5 Necessity to increase compoundability of offences and incorporate the concept of plea bargaining.-
It is equally necessary to increase the number of compoundable offences. It must be remembered that quite a few offences in the IPC are essentially of civil nature. There must be a massive de-criminalisation of law. The concept of plea bargaining, which has been recommended in the 154th Report of the Law Commission (on Code of Criminal Procedure), should be incorporated in the Code. Indeed, early steps need to be taken upon the said Report.
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