Report No. 156

Chapter VIII

Suicide: Abetment and Attempt

13.11. 1 Law Commission in its 42nd Report had recommended that section 309 is harsh and unjustifiable and it should be repealed. However, on re-examining, we recommend that section 309 should continue to be an offence under the Indian Penal Code and clause 131 of the Bill be deleted.

(Para. 8.17)