Report No. 156

25. Substitution of sections 70, 71 and 72: Fine leviable within six years, or during imprisonment/death not to discharge property from liability; limit of punishment of offence made up of several offences and punishment of person guilty of several offences etc.-

Do you agree that in view of the decisions/views of various High Courts and of the Supreme Court on sections 70 to 72 which deal the provisions "Fine levied within six years or during imprisonment-Death not to discharge property from liability", "Limit of punishment of offence made up of several offences" and "Punishment of person guilty of one of several offences, the judgment stating that it is doubtful of which" that the wording of these sections is not unambiguous and needs amendment as recommended by Law Commission in its 42nd Report and clause 25 of Indian Penal Code (Amendment) Bill, 1978 to make the provisions simple and clear?