Report No. 43

1.2. Genesis of the Report.-

While revising the Indian Penal Code, we considered the question of the adequacy of the law of treason with reference to the consolidation of the law which at present is scattered in several special Acts. We observed in our Report1 on the Indian Penal Code-

"6.4. We notice that treason, sedition and cognate offences which may be classified as offences against the security of the state, are dealt with in foreign codes in much greater details than in our Penal Code. In particular, it is noticeable that treason and treasonable activities are spelt out elaborately, and not limited to waging war against the Government and assaulting the Head of State. On a preliminary study of the problem, we have come to the conclusion that the strengthening, consolidation and revision of this important branch of the criminal law should be taken up as a separate project and studied in depth".

1. 42nd Report, para. 6.4. The Report was submitted to the Government in June 1971.