Report No. 172
7.3.7. Amendment of sub-section (6) of section 198 of the Code of Criminal Procedure, 1973.-
Consequent upon proposed amendment of section 376 of IPC, sub-section (6) of section 198 CrPC shall be amended in the following manner:
The words "sexual intercourse" shall be substituted by the words "sexual assault" and the word "fifteen" shall be substituted by the word "sixteen".
(paragraph 4.8, supra)