Report No. 109
6.5. Other suggestions.-
There has been made a suggestion that the jury system should be introduced in the trial of charges for obscenity. The suggestion seems to be based on the assumption that judges are, at present, taking too liberal a view of the law. Reported decisions on section 292, however, do not appear to bear out this assumption. Similarly, the suggestion that the punishment for obscenity should be more severe has not appealed to us. In fact, we find from some of the views forwarded to us that there are several persons- particularly, women-who realise the limitations of the law in dealing with obscenity and who have sought to emphasise the role of society in creating a better moral climate in this field. We have very carefully, gone through all the comments and have come to the conclusion that so far as the points made therein are concerned, they do not call for any other reforms in section 292 of the Indian Penal Code.
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