Report No. 156

Question No. 68

Most of the persons who responded to our Questionnaire have agreed with the suggestions.

In case of amendment of section 362: Abduction, majority of the persons feel that the offences of hijacking of aircraft and vehicle are increasing. As such a separate provision should be made under the code providing deterrent punishment. In case of kidnapping or abduction for ransom, minimum punishment of not less than 7 years should be provided.

A Women Organisation, (NIRANTAR) suggested under section 354A as under:-

(a) change of age of minor from 16 to 18 years;

(b) term of imprisonment from 3 years to 5 years;

(c) making 'fine' mandatory;

(d) offence should be cognizable and non-compoundable.