Report No. 43
7.18. Present provisions in India as to destruction of property.-
Mere destruction or material impairment of property with such intent is not left unpunished even at present. A group of sections in the Penal Code dealing with mischief and its aggravated forms provides adequate punishment for such destruction and impairment. But the emphasis in that group of sections is on the proprietary aspect, as is evident from the fact that the sections are placed in the Chapter on offences relating to property. We consider that, for cases where such destruction and impairment take place for the purpose of prejudicing national security, a specific provision is required; the offence may be conveniently described as "sabotage".
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