Report No. 43
4.9. Offences concerned with prisoners of war.-
If a war does take place with an external power, and prisoners are captured, the question of preventing their escape arises. There are provisions in the Penal Code concerned with the escape of prisoners of war1. These penalise any person who aids the escape of or rescues or harbours a prisoner of war, or a public servant who voluntarily allows or negligently suffers a prisoner of war to escape. These acts, usually committed in the course of or after hostilities, are proper for inclusion in the group under discussion.
1. Section 128 to 130, Indian Penal Code.
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