Report No. 156

15. Substitution of new section for the definition of words "Illegal/legally bound to do" in section 43.-

Do you agree with the recommendations of the Law Commission in its 42nd Report on Indian Penal Code and clause 15 of the Indian Penal Code (Amendment) Bill, 1978 and also keeping in mind the substitution of the definition of 'offence' in section 40 of the Penal Code, that for section 43 of the Penal Code the following section be substituted:-

"43.(1) A thing is illegal if it is an offence, or is prohibited by law, or furnishes ground for a civil action.

(2) A person is "legally bound to do a thing when he is bound by law to do that thing or when it is illegal in him to omit to do that thing"?