Report No. 43

Denmark.- Article 106-Any person who acts against the interests of the State in carrying out a mission entrusted to him to negotiate or settle on behalf of the State any matter with any foreign power shall be liable to imprisonment for a term not exceeding 16 years.

Draft Penal Code of Germany.- Article 392(1).-Danger in the conduct of State matters-A representative of the Federal Republic of Germany or of one of her States who deliberately or knowingly conducts a matter of State with a foreign Government or a supra national or international institution to the detriment of his principal, shall be punished with confinement in a penitentiary upto fifteen years.