Report No. 33
47. Good faith under Indian Penal Code.-
So for as the definition of "good faith" in the General Clauses Act is concerned1, it suffices if a person has acted under an honest belief. But, section 52 of the Indian Penal Code places emphasis on due care and attention.2
1. Cf. Section 90, Bills of Exchange Act, 1882 (45 and 46 Vict., c. 18) founded on Jones v. Gorden, (1877) 2 AC 616.
2. Harbhajan Singh v. State, AIR 1966 SC 97 (103), para. 19.