Report No. 43
10.6. Recommendation regarding time-limits for prosecutions for certain offences.-
Acting on this principle, we think that there ought to be a time-limit for a prosecution for the following offences:-
(1) Incitement to mutiny or other act of insubordination.
(Maximum period of imprisonment-3 years).
(2) Dissuasion from enlisting and instigation to mutiny or insubordination after enlistment.
(Maximum period of imprisonment-3 years).
(3) Disruptive activity.
(Maximum period of imprisonment-7 years).
(4) Sedition.
(Maximum period of imprisonment-7 years).
(5) Contravention of an order made in respect of a notified place. (Maximum period of imprisonment-1 year).
A time-limit of one year should suffice in all these cases. In other respects, such as computation of the time-limit and the like, the detailed provisions recommended in our Report on the Penal Code1 should apply.
1. 42nd Report, Chapter 24.
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