Report No. 156

Annexure IV

Responses to the Working Paper on the Indian Penal Code, 1860

The Law Commission of India circulated a letter dated 26-12-95 (Annexure II) highlighting the main issues involved in the Penal Code for eliciting views from various quarters.

The letter was sent to Registrars of High Courts, the Home Secretary of the State Governments & Union Territories, the President of Supreme Court Bar Association and High Courts Bar Association, National Commission for Human Rights, National Commission for Minorities, National Commission for SC & ST, National Women's Commision, State Law Commissions, Police Officers, Advocates, Academicians and some social organisations, institutions etc.

Responses were received from three State Governments, Seven Judges and one Additional Registrar of High Courts, Two Advocates, Six Police Officers, One State Law Commission, One Academician and Two organisations (Nirantar and Federation Indian Chambers of Commerce and Industry).