Report No. 43
Offences Against The National Security
Chapter 1
Introductory
1.1. The crime of treason.-
Treason is the gravest crime known to society and by the law of every country traitors are liable to the severest punishment. It is a crime directed against the very existence of the State itself and is therefore peculiarly odious. "Treason is the crime of betraying a nation or sovereign by acts considered dangerous to its security. Sedition though it might have the same ultimate objective as treason refers generally to the offence of organising or encouraging opposition to Government in a manner (such as by speech or writing) that falls short of the more dangerous acts constituting treason."1
1. Encyclopaedia Brittannica, Vol. 22, p. 196.
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