Report No. 172

7.2.3. Modification in section 376A of the IPC recommended.-

Section 376A shall read as follows:

"376A. Sexual assault by the husband upon his wife during separation.- Whoever commits sexual assault upon his wife, who is living separately from him under a decree of separation or under any custom or usage, without her consent, shall be punished with imprisonment of either description for a term which shall not be less than two years and which may extend to seven years and shall also be liable to fine."

(paragraph 3.3.1, supra)