Report No. 109

3.9. Indecent matter.-

The expression "matter" includes anything capable of being displayed, but does not include an actual human body or part thereof [section 1(5)]. The expression "indecent" is riot defined in the Act of 1981. Rulings on analogous laws hold that the word should be given its ordinary meaning.1

1. R. v. Stamford, (1972) 2 WLR 1055.

3.10. The punishment under the English Act of 1981 is-

(a) fine not exceeding the statutory maximum, on summary conviction;

(b) imprisonment upto two years or fine or both, on conviction on indictment (section 4).