Report No. 156

Clause 176

12.74. Under the existing section 411 dishonestly receiving a stolen property is made punishable and under section 414 dishonestly receiving stolen property in the Commission of dacoity is made a graver offence. There were suggestions that such dishonest receipt of stolen property belonging to the government or local authority or corporation etc. should be made punishable with very severe punishment. Accordingly under this clause the words mentioned therein to carry out this suggestion are sought to be inserted in both the sections which would serve the purpose.