Abolition of Whipping Act, 1955 [Repealed]
[Repealed by Act 58 of 1960, Section 2 and Schedule I.]
Be it enacted by Parliament in the Sixth Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the Abolition of Whipping Act, 1955.
Section 2. Repeal of Act 4 of 1909
The Whipping Act, 1909 (4 of 1909), is hereby repealed.
Section 3. Amendment of Act 5 of 1898
In the Code of Criminal Procedure, 1898 (hereinafter referred to as the principal Act),
(a) in Section 32, in sub-section (1), the entry Whipping against item (a) shall be omitted;
(b) Sections 390 to 395 shall be omitted;
(c) in Section 396, in sub-section (1), for the words fine or whipping , the words or fine shall be substituted.
Section 4. Provision for sentences of whipping pending execution at commencement of Act
If at the commencement of this Act any sentence of whipping imposed upon an offender by a Court under the Whipping Act, 1909 (4 of 1909), has not been executed for any reason, whether wholly or partially, the offender shall be dealt with in the manner provided in Section 395 of the principal Act as if that section had not been repealed.