Report No. 156
84. Section 377: Unnatural offences.-
(a) Do you agree that the following clause 160 of the Amendment Bill be substituted for section 377 as suggested by the Law Commission in its 42nd Report:
"377. Whoever voluntarily has carnal intercourse against the order of nature with any man or woman shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both; and where such offence is committed by a person over eighteen years of age with a person under that age the imprisonment may extend to seven years.
Explanation.-Penetration is sufficient to constitute the carnal intercourse necessary to the offence described in this section"?
(b) Do you agree that a minimum punishment of imprisonment not less than ten years be prescribed where the offence is committed by an adult on minors?
(c) Should consensual adult homo-sexuality remain as an offence under I.P.C.?