Report No. 156
Chapter IV
Criminal Conspiracy
13.07. 1. Though the I.P.C. (Amendment) Bill, 1978 is silent about the offence of criminal conspiracy but the Law Commission earlier in its 42nd Report recommended that the criminal conspiracy for petty offences should not be covered under this Chapter. Therefore, a revision of section 120 of this Chapter was recommended.
Now after re-examining, it is recommended that there is no need to disturb Chapter VA as it works well even it covers conspiracy for petty economic crimes.
(Para. 4.08)
2. The Law Commission in its 42nd Report had recommended that section 120B should be revised to make the section self-contained. But the same was not incorporated in the I.P.C. (Amendment) Bill, 1978.
We are of the view that a Criminal Conspiracy is a separate offence and punishable separately from the principal offence. Chapter VA works like residuary provision for the crime of conspiracy. Therefore, no need to disturb the current provisions pertaining to criminal conspiracy.
(Para. 4.13)
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