Report No. 242
5. Whether 'honour killing' to be included in Section 300 IPC:
5.1 The Commission is of the view that there is no need for introducing a provision in Section 300 IPC in order to bring the so-called 'honour killings' within the ambit of this provision. The existing provisions in IPC are adequate enough to take care of the situations leading to overt acts of killing or causing bodily harm to the targeted person who allegedly undermined the honour of the caste or community.
The motive behind killing a person does not furnish real justification to introduce a separate provision in section 300, as is contemplated to be done under the proposed Government's Bill (as published in the newspapers). Probably, the addition of such clause may create avoidable confusion and interpretational difficulties.
Back
