Report No. 84

2.23. Sexual offences besides rape.-

In its earlier Report, the Commission also recommended the inclusion (in the Chapter on "Offences against the body") of three other sexual offences-(i) A public servant compelling or seducing to illicit intercourse any woman who is in his custody as such public servant, (ii) a superintendent or manager of a women's or children's institution compelling or seducing to illicit intercourse any female inmate of the institution, and (iii) a person on the management or staff of a mental hospital having illicit intercourse with a woman who is receiving treatment for a mental disorder in that hospital, should be punishable.1-2

We endorse3 and adopt those recommendations.

1. Law Commission of India, 42nd Report (Indian Penal Code), proposed sections 376C, 376D, 376E.

2. Para. 2.3, supra.

3. The numbering of sections, however, differs.