Report No. 43

7.16. Provision in Russia relating to sabotage.-

In the Russian Code1, sabotage is included under "Chapter One-Crimes Against the State", "Sub-Chapter I-Especially dangerous Crimes Against the State". The purpose should be to weaken the Soviet State. The gist of the offence is the destruction or damage by explosion, arson, or other means, of enterprises, structures, routes and means of transportation, means of communications or other state or social property. Death is a permissible punishment.

1. Section 68-69, R.S.F.S.R. Penal Code.