Report No. 29
Section 144
Abuse of Official Power
An official person who infringes his official duty, exceeds his power or abuse his official position in any way in order to cause unlawful prejudice or to procure an unlawful advantage for himself or for another, shall be punished with loss of liberty not exceeding three years.
[Cf. section 5(1)(d) Prevention of Corruption Act, 1947 and
section 166, Indian Penal Code]
Section 153
Trading in influence
(1) Whoever demands, asks or accepts for himself or for another an advantage for using his real or pretended influence with an official person shall be punished with loss of liberty not exceeding three years.
(2) Punishment shall be loss of liberty ranging from six months to five years if the person trading in such influence-
(a) has alleged or pretended that he will bribe an official person or accord an advantage to him;
(b) when committing the act or using his influence has pretended to be an official person.
[Cf. sections 163-164, Indian Penal Code.]
(3) Punishment shall be loss of liberty ranging from two years to eight years if the crime has been committed professionally.
Back
