Report No. 250
10. Criminal Law (Amendment) Act, Act 20 of 1938
Category: Criminal Justice
Recommendation: Repeal
The Act provided for punishment of certain acts prejudicial to the recruitment of persons to serve in the Armed Forces of the Union. This Act was enacted to punish persons who made public speeches to dissuade persons from enlisting in the Defence Forces and from taking part in any war in which the British Empire would be engaged.
The punishment prescribed for such an act was imprisonment for a term extending to 1 year, or fine, or both. This Act was meant to serve the needs of the British Empire and is now redundant. There is no evidence of recent use of this Act. Hence, the Central Government should repeal this Act.
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