Report No. 156

19. Omission of sections 54, 55 and 55A: Commutation of sentence of death and of imprisonment for life; definition of "Appropriate Government".-

Do you agree with the recommendations of the Law Commission in its 41st Report on Code of Criminal Procedure, 1898, 42nd Report on Indian Penal Code and clause 19 of the Indian Penal Code (Amendment) Bill, 1978 that sections 54, 55 and 55A which dear with the provisions of "commutation of sentence of death", "imprisonment for life" and "definition of appropriate government" respectively be omitted in view of identical provisions in sections 432 to 435 of Code of Criminal Procedure, 1973?