Report No. 156

Chapter XI

Document - Scope of Its Definition

11.01. Section 483 defines the term "forgery". This section provides that "whoever makes any false document or part of a document with intent to cause damage or injury, to the public or to any person, or to support any claim or title, or to cause any person to part with property, or to enter into any express or implied contract, or with intent to commit fraud or that fraud may be committed, commits forgery".

Section 464 defines making of a false document and enumerates various situations as to when a person can be said to make a false document. The Commission proposes to further examine the scope of the term 'document' in view of the latest scientific developments in the field of computers as well as in the context of forgery of a copy of a document as also the implications of fabricating a document to conceal a past injury or fraud to escape liability for criminal prosecution.