Report No. 156

Issue No. 5

All the Judges and Registrar who responded to our issue have agreed with the proposal.

Two State governments responded in the affirmative.

One Advocate agreed but other one has not touched upon the issue.

Four Police Officers are of the view that the present provisions are adequate but punishment prescribed in sections 153, 153A and 153B is required to be enhanced. One Police Officer has suggested that preaching or abetting to do acts of violence should be made an offence with severe penalty in the form of both imprisonment and fine.

State Law Commission agreed with the proposal. 'Nirantar' has not responded.