Report No. 249

63. Indian Criminal Law Amendment Act, Act 14 of 1908

Category: Criminal Justice

Recommendation: Repeal

The Act provided for the speedy trial of certain offences, and for the prohibition of associations dangerous to the public peace. It was enacted to curb the growing nationalist movement in India. It in essence amends the law relating to public associations. However, as the law relating to associations is well defined under the Indian Penal Code, 1860, this law is not necessary. Neither is there any evidence of recent use. Hence, it should be repealed.