Report No. 156

42. Amendment of sections 122 and 123: Collecting arms etc., with intention of waging war against Government of India and concealing with intent to facilitate design to wage war.-

Do you agree with the recommendation of the Law Commission in its 42nd Report on Indian Penal Code and clause 46 of the Indian Penal Code (Amendment) Bill, 1978 that in view of grave nature of offence affecting the security of the State for the words "imprisonment of either description" the words 'rigorous imprisonment' be substituted under sections 122 and 123 of the Indian Penal Code?