Report No. 202
1.3 Inadequacy of the existing law.
Notwithstanding the aforesaid legal amendments the incidents of dowry deaths have not shown any sign of significant decline. This gave rise to demands for capital punishment/death sentence for the offence of dowry death in order to imbibe necessary deterrence in the law. On the other hand, there are others who complain about misuse of dowry related provisions and plead for their abrogation. Before dealing with these conflicting views, it may be expedient to state as to how this matter has come up before the Commission.
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