Report No. 33
76. Appendices.-
The Appendices to this Report contain-
(1) a discussion of the English law as to misprision of treason or felony (corresponding to the offence under sections 176 and 202, Indian Penal Code, read with section 44 of the Code of Criminal Procedure, 1898);
(2) a list of provisions analogous to section 44, Code of Criminal Procedure; 1898, or section 176 of the Indian Penal Code, and
(3) a list of provisions analogous to section 45 of the Code of Criminal Procedure, 1898, in some laws relating to police and forests.
J.L. Kapur, Chairman.
K.G. Datar, Member.
S.S. Dulat, Member.
T.K. Tope, Member.
Rama Prasad Mookerjee,1 Member.
1. Shri Mookerjee has signed the Report subject to the note appended.
P.M. Bakshi,
Joint Secretary and Legislative Counsel.
New Delhi,
Dated: 30th September, 1967.
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