Report No. 172

Review of Rape Laws

Contents
Chapter I	Introductory
	Introductory
	Precise issues
	Existing Inadequacies
	Suggestions for amendment to Indian Penal Code
Chapter II	Views Invited on Proposed Provisions
	Views Invited on Proposed Provisions
	Draft of the Law Commission's proposals
	Views invited
	Views of the Sakshi on the IPC provisions
	Views of the Sakshi on the relevant provisions of the Code of Criminal Procedure and the Indian Evidence Act
	Views of the National Commission for Women (NCW) invited
Chapter III	Changes recommended in the Indian Penal Code, 1860
	Substitution of definition of 'rape' by definition of 'sexual assault'
	Substitution of existing section 375 of the IPC recommended
	Modification of S.376
	Views of "Sakshi" considered
	Recasting of section 376 of the IPC recommended
	Amendment of Section 376A
	Modification in section 376A of the IPC recommended
	Modifications in sections 376B, 376C and 376D of the IPC recommended
	Insertion of new section 376E recommended
	Views of Sakshi for defining 'consent' considered
Chapter IV	Changes recommended in the Code of Criminal Procedure, 1973
	Proposals of "Sakshi" relating to the Code of Criminal Procedure
	Addition of sub-sections (3) to (5) in section 160, CrPC
	Reiteration of the recommendations made in the 154th Report
	Substitution of the proviso to sub-section (1) of section 160
	Insertion of a new section, namely section 164A in the Code of Criminal Procedure
	Reiteration of the above proposal in the 154th Report
	Acceptance of the proposal with consequential changes
	Insertion of section 164A in the Code of Criminal Procedure recommended
	Insertion of a new section 53A in the Code of Criminal Procedure
	Provision in the Code - Need for timely examination
	Particulars to be entered and reasons to be given
	Recommendation as to section 53, CrPC
	Views of "Sakshi" considered
	Amendment of sub-section (6) of section 198 of the Code of Criminal Procedure, 1973
	Insertion of new section 198B of the Code of Criminal Procedure, 1973
	Proposals for amending CrPC put forward by Sakshi with which we do not agree
Chapter V	Changes recommended in the Evidence Act, 1872
	Suggestions of "Sakshi" considered
	Suggestion No.1
	Recommendations on section 114A of the Evidence Act
	Modification of section 114A of the Evidence Act recommended
	Suggestion No.2
	Deletion of clause (4) of section 155 of the Evidence Act recommended
	Suggestion No.3
	Reiteration of the recommendations made in the 84th Report and reference to the New South Wales Law Reform Commission's recommendations
	Consequential amendments recommended in proposed section 53A and proposed clause (4) of section 146 of the Evidence Act
Chapter VI	Miscellaneous Suggestions of Sakshi
	Miscellaneous Suggestions of Sakshi
Chapter VII	Conclusion
	Substitution of existing section 375 of the IPC recommended
	Recasting of section 376 of the IPC recommended
	Modification in section 376A of the IPC recommended
	Amendment of sections 376B, 376C and 376D
	Insertion of new section 376E recommended
	Deletion of section 377
	Amendment of section 509, IPC
	New section 166A, IPC recommended
	Insertion of sub-sections (3) and (4) in section 160 of the Code of Criminal Procedure, 1973
	Substitution of the proviso to sub-section (1) of section 160 recommended
	Insertion of a new section, namely, section 164A in the Code of Criminal Procedure, 1973
	Insertion of new section 53A in the Code of Criminal Procedure recommended
	Consequential amendments in the First Schedule to the Code of Criminal Procedure, 1973 recommended
	Amendment of sub-section (6) of section 198 of the Code of Criminal Procedure, 1973
	Insertion of new section 198B of the Code of Criminal Procedure, 1973
	Amendment of section 273, Code of Criminal Procedure, 1973
	Modification of section 114A of the Evidence Act recommended
	Amendments recommended in proposed section 53A, Evidence Act
	Insertion of clause (4) in section 146 of the Evidence Act recommended