Report No. 156

Clause 146

12.54. Under this clause a new section 354A dealing with offence of indecent assault on a minor is sought to be inserted. This aspect was considered in Chapter IX and accordingly for the reasons stated therein, this clause has. to be omitted.

Clause 149

12.55. Under this clause, the existing section 362 is sought to be substituted by the new section. This existing section 362 deals with offence of definition of abduction. Under the new section it is elaborated. This new section 362A dealing with hijacking of aircraft or any other vehicle is sought to be added. We have discussed about this new section in Chapter X. For the reasons mentioned therein the new section 362A need not be inserted. However, so for as the new section 362 is concerned, it has enlarged the meaning of abduction and it can be inserted.