Report No. 156

14. Substitution of new section for the definition of "offence" in section 40.-

Do you agree that the definition of the word 'offence' as defined in section 40 be"omitted in view of the definition given in the General Clauses Act, 1897 and further that the section be substituted with the definition of the word "capital offence", namely-

"40. "Capital offence" means an offence for which death is one of the punishments provided by law"; as recommended by Law Commission in its 42nd Report on Indian Penal Code and clause 14 of the Indian Penal Code (Amendment) Bill, 1978"?