Report No. 43
7.14. Position in England regarding sabotage.-
There is no separate offence of sabotage in England. But in Chandler's case1, it was pointed out that the Official Secrets Act is widely framed so as to cover some acts of sabotage. Lord Radcliffe observed (with reference to the Official Secrets Act):-
"The saboteur just as much as the spy in the ordinary sense is contemplated as an offender under the Act."
1. Chandler v. D.P.P., (1962) 2 All England Law Reports, 142 (148) (HL).
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