Report No. 109

5.10. Sexual content of 'indecency'.-

Another question pertains to sexual content. According to one view1 indecency is not confined to sexual indecency and includes anything which an ordinary decent man or woman would find to be shocking, disgusting and revolting. This view was referred to in the debates on the Bill which led to the English Act of 1981, but most speakers in the debate regarded "indecency" as confined to indecency with a sexual content.

1. R. v. Khuller, 1973 AC 435 (HL) (per Lord Reid).