Report No. 84

7.25. Amendment of section 155(4)-recommendation.-

On a careful consideration of the matter, we have come to the conclusion that section 155(4) of the Evidence Act should be amended as suggested above.1 In brief, it should be confined to sexual relations with the accused and that too only where consent is in issue.

1. Paras. 7.21 and 7.22, supra.