Assam act 003 of 1934 : The Assam Criminal Law Amendment Act, 1934

111011' 1934) As:.AM CRrulNAL I.Aw AMENDMENT AaT

ASSAM ACT III OF 1934

THE ASSAM CRIMINAL LAW AMENDMENT

ACT, 1934•

(Published in the Assam Ga::,tlJte of the 9th May 1934.J

. PtCllll~le. Whereas it is expedient to impplcmcnt the ordi- nary criminal law in Assam ;

And whereas the previous sanction of the Govcrnor·General has been obtained under sub·section

(S) of section BOA of the Government of India Act lo the passing of this Act ;

It Cl hereby enacted as follows:-

1.(1) This Act may be called the As!lam Criminal Short title Law Amendment Act, 1934 ; commcnce-

mco1, uteat

and du.ra

(2) It extends to the w~ole of Assam. tfoo.

(3) Thh section and section 2 sltall come in to force at once.

l. [The remaining provi£ions of this Act, in whole or in part, shall come into force in such areas and on such dates as the (appropriate Govemment)l, may by notification io the (official Gazette] ~ specify and or this p~rpo>e differen' d~tcs may be specified for different areas].

Definilion. 2. In this Act, unless there is anything repu1nant v of 1898. in the subject or context, "the Code" means the Code of Criminal Procedure, 1898.

•For Staiemct11 or Obj~cts and Rcaaont, Sii Auam ~dk (Jt.troordinry) dated 91b Marc:h, 1936: (or Pl"OC('cdings in Coundl, su .Assam Ga::;Mu, 1936, Part VI, paga 337-319, 669--1'0'1 717--HS, 861-888.

1. Subetitutcd by Atlam Act U of 1986 for the worda "The remaincl.r or the Act ah:ill come into fott'e in 1uch area and on euch date u tb• Local Covremoe

2. Subetituted by tho A. 0. 19S1 for "L. G".

f. lubllitwed by tht A.O. 1113T "for A.mim C~11U".

1

AssAM Cru~1JNAt. LAW A MeND\lEN'l' ACT [Aaur Ac:r Pow~r of the [ar.d

0 Ps>roPnatct relation to any of the matters enumerated in List to~e;. I,. in the Seventh Scl1t:clule to ithe ConstitutionE trial by t:cntraJ Government, met in relation to any other

C?Ollllll&- matter, the (State Go\'ernmcnt]i:.

llOBCJh ID

·~"'4!~!il";erulf.ii'eases. - .:.--

3.(1) The (appropriatr. Go,·«'rnmenfJ~ may,

by order in '''riting direct that C!nv person accused

OJ any ollt-nce '>pe~ rn~c1 in th~ Fir I Scht'dule sbul

be tried h)' Cornmi11ionr1·s appointed undu this Act.

(2) No ordt'r unckr sub-section (1) 'hall be m ade in rcsptct of or be· dc<'m• d to include, any person wl o ha~ bc·cn c111111ni11ctl undf'r the Code for tral l1cfmc a IIigh Court, hut sa,·c as afo1e- 4aid ;m order under thnt sub section mar he mat.le in respect of, or ma}' inclu

Appointment 4.( I) Commissiom·n for 1lw trial of persons and quali- under this Act "hall be appointed hy the f appro- &cati~ or priate Gcvcrnmcnt.]'

Oommu-

1oncn.

(2) Such Commi~sioncn may be appointed for the whole· of ~sam or for any part thereof, or for the trial of m 1} par1kular accused person or persor.s.

(3} All trials under this Act shall be held by three Commissioners, of whom at least two shall be J:Crsons who at the time of appointment under this section arc servin~ as, and have for at lcaat three years served ai; or cxccised the power of, Sessions J udgcs or Addilionnl Sessions Judges, or arc pel'!'.ons qualified [under clause (2) of Article 217 of the Constitution r for appointment as Judges of a High Court.

(4) l\t any time before the commencement of the trial of any person under this ~ct, the (ap- propriate Government]" may, by an order in writing stating the reasons therefor<', withdraw the case of such person from the Commissionera app<)inted for the trial and transfer it for trial to three other Commi•,.ioncrs appointed in this behalf.

1 Suhlitutcd by the A.O. 1950 f01' ''lhe Go\i:rnmenl of India Act, 1935."

2 Substituted by A. 0. 1950 for "Prot'incial Government".

I lntertcd by the A. O. 1937.

• lubltftutcd by A. O. 1917 f• 'IL, G."

I Sublti1Uted by w A, 0. 1950,

II

2

III OP 1931]

(5) At any time io course of uial or befor i)F commencement of tri •• I if 1h • <.-cu .. cd has any re n- able apprehension that he will not have a fair tra ~ the handi; af the Commi~sioncrs appointed by e~ [appropriate Governmmljl as afor<'snid he shall ha <. the right to move tie [appropriate Govcrnmen11 ¹fol' "''•Jan~• trirufer of the r.ase to three other Commissio· e1 s to l.x; appointed by the [ap?ropri lie Government.]\

5. (I) Cotnmtssioncrs apr oi11tc

., ·ction 13, record~' iclencc in the m'1nner prescribed in rection 356 of I he Coclc a11d shall, in other respects also, suhject to the Act ;ind to any rules made

thl"fennder foll· \' thr. pr ... "''"r.C l"'"C r.rih~cl b·• t l\c Code for the trial cf w \rram c.1scs by Magistntcs.

(2) In the event of a•)" diffc1cnce of opinion among the Commis~ioncrc:, tht• opnion of the majority

3

78

Prccdurc for trial ol coceaccuted who 1urttn• dcra or I• arrcatcd af. tcr commcn· cement o ( trial or i:on· cluaion of p r c vi o u 1 aa i a.1.

-

8. Notwith11anding any thing contained in this Act or in any other Act-

(I) (a) if after the commcnccmnt of a trial by Commissioners under this Act any person sw r01drrs or is nrrested who, in the opinion or the [appropriate Govcrn- menq • might, if he had &urrcndercd or ht ::n , rrcstcd before the commencement of tli -: l.ial, have been tried jointly with the p< a ~011 1mder:: trial the [appropriate Gunrr,m nt]* may direct that he shall br. pl red on hia. tdal jointly with such , th .. r pt'1 sons nt the said trial :

l'rovi

(I) uf scctior. S directing their trial or in the 1cport under clause (a) of sub-sccti.>n ( I ) of scl·tion !7S of the Code;

(b) wJ.en tiny pe1son in respect of whom a dlre<.tion has been made unckr 1ub-clause

(a) is pM

(2) in a trial by Commi.sioncn t.1ndcr tbfl .\ t 111 uny person who has su1 rendered or been arret;tcd after the conclusion of a prc,iuus tr al under this A< tat which, in th1: opinion of the C.ommm1oners, be migh , if he hntl ~urrcndcrcd or been arre1- ted bcfort- the comm<"ncement of such prev:ous trial, have been tried Jointly with the persons thCll tried any evidence re~o. ded in r.uch previous trial may be admitted a~ C\'idcncc agairut him or in hb favour:

Provided th:it the name of such person wu included with the names or the persona previously tried in the order under sub· sectio11 (I) of section 3 directing their trial or in the report ur.dcr clause (a) of sub-tection (I) of scctioll 173 of the Code.

•S1.1b11i1uttd by the A 0. 1937 for ''Louil Gor.mmeni'.

lft OP 19HJ

(S) where any evidence recorded in the ab· sence of the accukd person is admitted under 11ub-clausc ( b ), of clause ( 1) or clause (2) the Commi~sioncrs may on their O\\'ll motion recall any witness who has given ;;uch evidence in order that he may be further examined or cro.'ls- cxamlned and shall, at the instance of the accused p~nou or his pleader, recall any such witness for such purpose, unless, in the opioiun of the Commissioners, for rcaaons to be recorded ia writing, it is not necessary in the iulc1·cst of justice that the wilncss should be recalled.

(4) 'l'bc provisions of this section shall apply- ( i) to the trial of persons who surrendered or were armtcrl before ti e date of the commencement of this Act, in re11pcct of any offence for which they l'.lVC not at such date been placed on 1 ri.i.l, a:. well as to the trial or pcnon'i who snrrcnd,...r or arc arrested after that date;

(ii) to the admlsdon of any evidence recorded. whether such evidence was recorded be- fore or af1er the sa·d date in a trial uader this Act.

19

t. (1) Commissionen tryir.g an offence under 1'cndtt of thi1 Act may, with a view to ohtaining the evidence Pardon, of any person supposed to have been directly concerned in or privy to, the offence, tender a pardon to 1uch person on condilion of bis making a full and true disclosure of the whole of the circumstances within hi• knowledge relative, to the offence and to cnry other per:son concerned, whether as principal or abettor, in the commhsion thcrt!of.

(2) Where, in the case of any offence for the trial of which by Commissioners an order has been made under sub-section (I) of secticn 3, a pardon has, before the passing of such order, been tendered to and accepted by any person under section 337 of the Code, the provision of sub-m:tions (2) and (S) of that 1ection of the Code ~ball apply as if the accused penon had been committed for trial to the Com~ miuloDen.

5

-

..

80 [A111.u ACJt

(3) For the purpo«; of sections 339 and 339A of the Code I .t1dn11s rcnd<'tcd ender suu-scction (ll) and SU U•S1:c1fon (:l.} ~}i.11( be de, lllt:d fCS(X."Cth cJy to 11avc b<.rn .cnde1d Uu(kr sections 3:30 and 337 of1hc Code.

cx:h: ¹~ 10. (1) 111 111y r'al hy Corumis-.ionrr:. app1•i11lcd 10m ~ under this Act, the C:ommi "ioncrs m ty, i f they think public Crom tit, orclrr ul .Ul) st.ige of the tri11 I thal th~ public rl~cc or gcnc1ally or any p~rticul:lr pcnf)o ~hall nol have

•rial. accn~ to, or br. or remain in, the room or building Power to

deal with

refractory

accused.

used fo1· the trial.

(2) \\ }11 l"C in the l'OUl'Se of ;my Slit Ji ll i:tl tf•c [Goverr1111e11tjl Pro:;ecutor cer1ifics in \n.lt •ng to the Co 1:mi~sion"1 :>that it is c1trcciic11t in the inttrest.s of the public· peace or safet •,or of the prac:c or safety of any of the witnci.scs in the trial that the public gcnu ally 5houlcl uut !•ave acce t•> or he: or remain in, the: room or lmil

6

(3) An order under sub⁴cction (1) l3isp..:n1ing with the a ttendance of "n accu~cd shall not: afl(·ct his right of being present in penon if he i1as hr.come capable of appearing M appeau befor,• th~ Commis.- 1ionen1 and undertakes to brha\'r. ,in an ordedy manner .

(4) Nolwtthstanding anything contained in the Code, no finding, sentence or order passed in a trial by Commissioners appoint.-d uudcr this Ad shall Le held to be illegal by any Coun oy reason of any omission or irregularity whataocvcr arising from the absenct> of any 9T a ll of accused whose attendance has beeu dispensed with under sub -section ( 1 ).

12. N"ol~ ith1landing an yLbi ng co111 a.iucd in the $p~c1nl rule Indian Evidence Act, 18 72, when the Sl. ~1oners an: of opi11ion that such death, disappearance or incapacity has been caused in the interest of the accused.

1 3. (1 ) I n any trial by Commissiouers appointer..! Spn:fal pr•>- undcr thiJ Act , a Comm.i:>!lioncc may dil:tat~ the cvi- ~··s:ond"· for d f . · · f rrc;or mg CJICC o a ny w1tness 1n narrative or1.11 to a Slcnogra.. c·•idcncc pher: typist or clerk, who shall take do" n the same: ' ·

Provided that the Commh3ioners may r.ausc any

particula1 queation or a nswer to be so laken down.

(2) The evidence taken dov.n undCl ub section (1), or a transcript or copy thereof, .~hall lJe sig~e

(3) Not .... ith5tauding a.1ything comain~d in ,rc- tion 356 of the Code where c' idcncc i:> rect,rded in the ma11.ner p rovided in 11ub-sections (1) aud (jJ it sh.lll uot be neceuary for the CoJ'DJllhi1ioncrs to record ;my memoran!lnm of such c,dcfence.

H . The [a1,propriate Govcrnmentj• may, !Jy noti• ~l ""·niak- fication in the l Ojfici.ll (;a.:ellcJ I> make I ulcs n 11¹

~& rowers incom1ist~t with ~his Act to provide for all or :in~· 11f :ria~:P~~:~:

the following matters, namely;- .-croment

(i) the times and places :lt which Go111mi"sionc1!:

iip pointed under this .\n may 11it •

• Subaututtd by lhe A. U. l'JJ7 for "Local r:o""~mn< 11t".

t Sub:.tit11tctl b} the .\. O. 1937 for •·.issam (uit,tUe'',

7

o?. (ri the procedure of auch Commi!!!ionei1 in· dudiog the appointment and powers of their Prc&ident, aud the procedure to be adopted in the event of any Commisaioncr being pre\ cnted from attending throughout

•he trial of any accwed peuon ; (iir) 1he \:Onducl of and the proGedure at trial?, the manner in which pro~ecutiuru before such Commitsioncrs ahall be conducted and the appointment and poweri> of per• wn& conducting such prosecutions ;

\u) the c•ccutton of :entcnccs p;med by auch Commissioners ;

{i>) the ttmpor.1ry CU!tody ot 1clcasr on bail ,,r person• referred to or included in any vrder made under ! uh-section (1) of eccaioii ,t, and the transmission of records to the Cvmmis!ioners , .md

(Li) any matter \\ hich <1.ppcu1 to the [appro· pdate Government]¹to te ncccnary for 1 arrying into effect the prod.aion1 of thu \ct relating to or ..ncilary, to trials before Commis5ionen.

A·lpe.U. ..i.nu 15. ) ) .-\m peuon t.om1etcd on a l1 J.J held b}· ·c0116rm1· Commi'!ioncr.s under tbh .\ct may appeal (the High

•i~• Court r~ 1 the State uf Assam] .i and liUch appeal shall he di:iJ>osc.d of by the High Court in thr manner pro-

"ided in Chapter XXXI of the Code. (ZJ \\hen the CuD11Dm1oneu p.a11 ~ 1cntaicc of dcarh, the record of the proceedings before them 1baU I c :>ubmittcd to the High Cowl and the -'Cntence rhall not be executed uni~• it is coft.fiimed by dae High Court which shall c.'\cr~iM: in respect of such proceed .. 10 0 :1 all thr powers conferred on the High Court by l;haptcJ XXV II of the Code.

8

UJ OP 193•) 33

16. (1) Whert-, in the opinfon of th" [apprupri· Po;1wcr of~he ate Govemmcni] ' , thtrc are re:.soniihle groundt fur ~"ropn:m .__,. • b uO'fenuaeni ix:.ileYJDf t at anr person- IA.> deal with

cntaln •llJ·

(i) ia a member of an associa~on c.f \\ hieh the r-^1• object• and methods include the commb· sion of any offence focluded in the St"c-ond Schedule or the doing of any act with :i view to interfere hv \•iolcucc or du·cat 11f violence wi~h the :idminiltration of jug. iicc •: or

(i;) hu btcn innigat~ or is being cnntroll~d by a member of any association with ::i vie" tu , the commfasion or doing of anr md1

olf ence or act · or

(iii) bas done or is doinc an>' act to :i~)ist 1 iae oper~tiona of any such aasociation : l'J tbe {appropriate Government] 1 may1 after gl\·111g the pl!'rtoD or pcrsoru concerned such rcasomr.ble oppor- tunity to e1pl•in hi1 conduct &a may be practic:i.ble, bv e.rdu in writing, give any or all of the followin~ dittc:· cioa1, aa.mely, that such person-

(•) shall notify hi1 reaidcncc and anv ch:rnge (\!' retidencc to aucb authority as mav I)~

specified in the ordu :

(•) shall report him111elf to the police in such manner and at such perio

spcdfif'd:

M shall conduct himself in such manner or abttaio from iuch act• u mar hr: so

specified :

(~) .hall retide or remain in any area ''' specified :

(I} ahall nol cntu, raide in or remain in any area 10 apecified : ·

~

(/) lhall be committed to cwtody in •jail ; nnd may at any time add to, amend, vary

or rcaclnd any order made under this

section:

-----·- ---· - - ---...___.-..,.._.-

Mlfttwa ~ tile A. 0, ltl7 for "wsal ae,-mmm''.

9

\ssAM C'.iuw1NAL LAW A m~o:-.tr.~r AC'!'T' Pro\'ided thnt ~uch 01der ~hall be reviewed by lhe [npp1opri le Governmentl 1 :it the end of one )'enr from the date. of the making of the ortlc1, :J.nd shall mlt remdin in force for more thnu one ye:11 unit' !I upon such rr.\ icw the [nppropl'irate Government J I direct~ its comi1111am·<".

(2) The [appl'opriatc Go\'c-rnrncnt] I i11 its order under suh-scction (1 mav direct-

( ) the annt without warrant of the pcnon in respect of whom the ortJer is made at any pl:i.cc where he mav ))(' found by any police officer or h}' • O) [serv:mt of the '10,·crmrectl !! to wliom the order may be dirrcte1J or endorsed by or under the genernl or 11pcdal authority of the I appro- priate Go\'Crn mf'nt I ! ;

(b) the 5c.uch of any plnt'c. specified in the order which in lhr opiniou of the [appropriate Government} 1 has been, is heinic or h about to he used by such person for the purpose of doing an~ act, or committing ny offences nf the nature dc<1crihed in ~ub·~ection (I).

Servic..: of I 7. ( l) An order made u ncler 1ub·scction (I) of 11rder1 un- ~ec1ion I fi shall he served on tl1e person in r~spcct of du "·ction whom it is made in the manner provided in rhe Code

1 6 for 1hc scrvk" c.f n suinmons, and upon ·uch st>rvice s11ch per on shnll he clc 1, been c;.;crciscd to effect such service, the [appropriate Go- \'ernmentl 1 may, by a notification published in the I Official G:uettc] ¹and in such newspapers a' it tbinka fit, d11 cct the said pc111011 to appr.ar before uch (st'.rvant of the Governml'.ntl ! at such pfat·e and within such period as may be SJ>t'd6ed in the notification for the p11rpose ofrcoriving the order. I Su\Jatltuled Ly the A.O. J!l37 for " l.AOtl Government''. 2 "'\enanu of the Crown·• were 1ulmitutcd fur "offiCt'r oftbc Goorttnment'' by 4\.0. lC\37, "Co\'crnmcnt" ng:ain h:1s ~n suhstitutcd for "Crown" by A.O. 1950, l Sumtitutcd hv tl1r i\. O. l«>l7 1'<1r "\~111 C'~UUI'!".

10

18. (l) Any f~cav:rnt r.fthe Go\'er.1mcntl' authn- Power .'f risell in• this l Ii.ill I )' g1 ll('J .. ll or 11pccial ordr r or the sr,r,Mt. :~r~ [ . ( I . . I o1 approp11nlc 10\t,;1 nmriit ma)' nrr(".)l WJI 1out \\'ar· itant

rant any person ngainst whom -: reascin:ihlc 3uspicion t•Xil>ls that he is . 1 per-on in n•<:prrt of whnm ~in nrUf'!l might lt1wl11(1\• hr 111a1lr. U•llll"t' !lllh•<('C"linn f1) Of liCl tion H•.

(2) Any offic~1 exe1ci~ing tlte power ronrcraed hy 1U1Mrc·ti11n (1) m. y, at the time :rny offont·c of the nature d crihrd in sub-sc ·ti on (l ) or ,eclion ]h, and may rcquir,.. in writing any polic~ oflircr i;uhordinntc to him nnrl 1101 below 1 he ranl of a Sub-Inspector or any ollkcr in-l'harge of a polit'I"

station a~ dcllnl'

such pince :tml <:cizc uny sur.h pro(>l'rty. The officC"1· to whom such rcqui:iitior1 i~ adcJrr !~d ~h.lll thereu1>0ll search the pJ;ice or places specified i11 the rl"qPisi•ion and fornard the propc.rt found, if .my, 10 1hc officer at whose rn.111e:it the :,e.lfch wa<; made. Thr pr0\+ .. ion11 nf th~ Code, so far n~ I hey r.nn be maJe appli- cable, shall npply t'> nn} se.1r\'11 ni~dc under this 11111>-!tl'tion.

(3) Any officer making an a1rest under \Ub·:;ection

(1) shall forthwith report the I act to the. r appropriatr Govcrnmc>nt I.:, nud ma·. hy mder in wntiug, commit an~· person so nrrr:itt·d to custndy pending receipt of the oi·dcr!i of the { nppniprinte Government I t: an

[appropriitc C:ovcmmcntl: m:iy hy genrial or special order ~pccify : the c11 1ody tn which sud1 person shaU be <:ommittc1l ;

Pro\ idecl thnl 1111 pr1 11 :.h.111 h, detained i11 cu~- tody under 1¹is ~i ction I• •1 a period exceeding fifteen davs, s.we under :i special order ol the I appropriall'"

Government l -, and n., pt>rson shall in any cast- Le detained in cn~tody undel' this ~rc:tion for a period cxc-eeding two monfh~.

J "ServanlJ of the Crown" were "-'bstitutcu r,,, "officw or the Govrrnmco1 '! t.y A.O·

1 957, "Govrrnment" ng,i1 1 l1 :u hel'n s~mtit 1 tr.tl for"r.ro\1 n'' h\ A.O. 1 91 1 ) 2 Sllb1Umted by th,. A. 0. IQ37 fut '[.,c,r, 1 CoHrnment'.

11

AnAu Aot !Jlfo~t'm~t IQ, 'J) 1 hr. [nppropri:it<' r.O\•,.rnmrnl] l :and et'CI'}' Of orden [.1en11nt of the Gu\'Crnmcnt]2 lO whom an}' copy of Zi.n)' order made undrr sectio11 16 ha~ heen directed or t'ndorsed b}' or unck1· the general 01· special nuthority ot th C" (appropriate Government] I may use• any

and c-very means ncrr~sary to enforC'f' compliance with tuch order.

(2) Anr offic1·1 c xerci:.ing any of the po\\ r.b con- fcitefl by ~ectiun IR ma} u~e 3ny a nd c\ er\" mems uec-1",~.t ry to thr. full rxercise ot mch power ... . Pr.naltira for 20. (I ) Whot'\'er knowin~l) a11d wilfully dixoueys hrdhc• "' .u1y Ju ~r.tion in an order made nn .r cub- tion (I) ~ C::C,i= of srcticm !Ci shall !Jc pnnishnble with imprisonment h; and l i for n t.-rm which m:iy e'Ctend to d1ree ye:m~ or with fine or with hoth.

(2) Wltoe\C"t fail~ Lo comply with nny direction in a notification pul•li~hed under sub-,cction (2) of section 17 1haJJ, unles.c: he pro"·c.1 that he had no knowledge of the notificatfon , or th:\l it wa' not f>Olhible for him to co mply therewith and thnL he has taken all rcnsonablt- steps to make kno\vn to the offir.er hcfore whom he was directed to appear the place where lie may be found and the <'awe which rendered it not po."5iblt for him to r.omply thcrr.with, hr: punishable with imprit1i>nment for a term which mav r:xtt"n

(3) Xotwiths1anding anything contained in the Code, any offence under this section ahall be a cogni- zable and non-bailable offence, for which a wa1'rant shall ordinarily issue in the fir;t in~tance. Power or 21. (1) Every person in respect of whom an photorra· order has been mnde under sub-section (I) of section phio1 c~ .. 16 shall, if ~o directed by any officer authorised in ~~~ ~r tb~s beh;tr by general or ~pt"cial order of the (appro- whom order pnate < 1ovemment] l -

bu beccn (a) permit himself to be photog1 apbed ; made wader

1rction tit

(6) allow hi' finger prints to be taken :

(t) f umish such officer with specimens of his handwriting and signature ;

(d) attend M ~uch times and places :u such offic.er may direct for atJ or an\' of the foregoing purposes.

I S11 foot oote 2 prep.,,

~.Su foot note I prepa"to.

12

I tt 01 lHtJ As!lUt CRWIAL Lt.w AMANDY!.NrAcT (2)If any person fails lo co1nply with or ,1llcroph to avoid any direction given iu accordance with the proviJiom of sub-section ( l), he shall be punishable with imprisonment which may extend to siit mo•tths, or with fine which may extend to one thousaucl rupees or with both.

37

22. The power to issue search warra11t9 coufcrrcd Po~'U 01 by section 98 of the Code shall be deemed to mclude aea rc:a. a power to usue warrants authorising th!" search of any place in which any Magittratc m<'ntioned tu that tection haa reason to belie'-c that any offence specified in the First Sch,dulc hlls been, is being or is about to be committed, au

i11ued under this section, and to the diap0aal ol any property seized in any aucb earch and an N der for search issued by tl;te [appropriate Guvtmment];' under 1ub-scction (2) of section 16 1hall l>c deemed to be il 1carcb warant issued by the Di~tdct Magistrate ' havin•jurisdiction in the plat.e !ipccificJ therein. and ruay be exruted by the pencm to whom the order ia addre.\~ed in tlie manner provided in this 1eclioo.

23. (1) Within one month fron1 the date of an order by the [appropriate GovcrnmcutjJ under 1ub- Sctuthly or section( l) of section 16, the [app1opria1c Government p '~!>'two ahall place before two persons, who ,liall be either JU ·• Seaiom Judge' 111· Additional St·S!ions Judges ha\'ing, in either case, exercised for at leai.t 6\·e years the powers of a Ses~ions .J udgc or Additional Sessions J udgc. the material facu ancl ci1cumstances in its po11e1aion on which the order ha~ bt:cn based or which ue relevant to the inquiry, logcthc1 with any such facts and circumstances 1clati11g to the cas~ '"'hic11 ml}' have subsequently come into hs p•>!IS~~~foo. ancl a atatemcnt of the allegations against the pcuon in re1pec- of whom the order has been made and hia amwe11 to theru, if furnisbc

(2) On reccipl of the said report, the Lappl"Opriate GovernmentP shall consider till same aod ~11all jJtt'.\! such 01der thereon. as appeari. to the (appropriate Government] l to be just or proper.

• Subst&tutcJ by the, ,\,O, J9371 1ur f•Lo1..al Oovt"•

13

...

(3} Noilung in this ·c· •on h a.t1} peraon agaiun whom :m or f r hns uccs u under sub-section ( 1} of tt tfon J tt d in I r n or tc appear b) plca Ub-secfon (l \ of 09 !~:ft~, 1 •cciion I 'J Jin~ been made again • a pcrs u the L l!P' CJ· tdl'r u:;d~ priatc r:~, c111mt'11lJ l usa) t .in;: time, \ ith ut condi- sectinn 16. tion~ !•r upon any r1.mclitions ' hi h .uch p rson 4Ccrptt, dirct:t lhc s11spcmi•m or 1 nnc:ellation ul ~uch order.

(2) It an)' rnn lit on on which m urdcr J ~ l1ecn su•pendccl ur t'.alH ··llc1! i.:; in tl1c 11pini, 1 oft (&ppm· priat~ Gt1\ crtnw nlj 1 not fu lt1 Ile d • t I app1 opriatc < ;"' 1:111111rnt I~ ma) J l'\Ok1· •lie u.; cn&son or ca11r.cl- latinn, and thercUp011 di( p1 I On in \\ h11SC: fll'OOllr'. the ~U:,prn~i1111 01 CJlll'. •Jlaitun Wl'ls 111. d1• mar, if al Jar1ee, l>e .•rr<·su cl by .my p(1licc ·ffi~t \dthout warram. ar.d th!! 01tlrr under •ub ects n I) uf section 16 shall be dtcmnl lo hr in full force.

(3) If the comlJtiuns un \ h'ch U• h ru I'!(; 'on 01 c&nccllatitn l1a~ hccu 111adc • cJu c the r.x ._u( :i of a bond \\ilh or \\Hhout ~usct"c:.c, the• [ap1 i prmlc <;o\em111ent I' may :-t oni;c p1ocr:cd ll• n CO\rl' thr:

penalty of such h01ul.

( ~) A ~fogistr:uc· of the na cl 1 3 sh l. 'n default ur flt1) mcnt nf such pen.lit} is~uc on l pliration rn. c.lc in rlii~ urhrtlfb~ a11 11llwer ufthC' r.1pprq11iatc C10\'Cru- mr.111 J..I spcdnlly c111111;\•,1 r'Ctl, .1 ,. 1r nt for tl1r .rnachmcnt and sale of the lllov. ul propcrt} bc.lo11gins lo tlir. 11claultc:r ur hi cstatr~ ii hr lie nc:itl. 011 the iu11c of ~ud1 n \1;-in.1111 llu· pro,i :uu:. of ~uh &'Ctim11

(3) and (4) ofs1·!'.tio11 !il·:t ot ch· Cocl • hull n111>l> to

•Ucl1 1e1.:ovcrv. \'11~t1•i 2.i. {I) 'l'lu~ [appruptiutc I •Cl\'• 1 nn cnt l' ball I 1y Comn11ttte3, order in writin~, appoi111 sue! pcrc ru a 1t thinJ.; fit to con tit111c \j iting • onu11ittc fo ihc pw p03es o. this Act, and shall br rules JH l cnb the fu actions which the~c C'1Jrnmit1rcs ,hail r..xcr~isr_

(2, ~"' It rules shall p10\ 1uc f'i •r 1cr1odical \ j~l a!!"l pcr11on11 unck1 H':>tinirtt b} reason of .w onkr maclc uuder sulMecti• •n ( I) ol •~lion 16.

t3) No person 111 1< J>C<'.f of whom nn ~uch ottlc:r lms been mncJ,. rcr1uii i113 him tu 1101 'J} '11s rc_i,Jcucc or change ofrc~idcncc 01 ro 11•pOl'l himsdfto tlm police or to ab,tai11 frolll auy ~1>ccificd l t, h ll I c Lleemccl to be under restraint for tlw ()Ur po r,s of ~ub l>Crtion

(1):

14

II Oft 193 lj \">SAM CR• •~AL LAw ML !l.'D le!' r AaT

:!6.

39

A 110\ 1\TICC• Pu~r:'r to 141.1kc rnl•S• Puhhr;it1011 cf rules.

11\alJOlh

15

PrchlblUan cl namu, c:tc.1 orca- tam wttno· IU·

::!B. Neither the uame 1ur the dcaign atiun uor an) word , 1 111 or \i~ble representation• disclo ing the 1dcntity of any witness in a iri I by CommWioncrs appointed under the Aunm Crimit 1 Lnw Amendmtnl

Act, I IJ3 , .,hall without the pcrmi'-'ion of the Commi sio1.cra, or1 after the termina- tion of the. trial, without the pcrll1Wion of the [Go\crnmcnt by which the Commis- ioners were nppointed]l be publi5hed in Ok or other document.

(:? In 'ub-·cction p) of section 4 or tuc Act

• ftc1 cJau e (1 the followu1g word!; and dausa sht\ll h,. i11~,.1·t1 d. 11arncly :-

''tn

(j)

whid1

gi,·c n11y i11f1.1ri i Ltion in 1.:ontravention of n 11otifkatio11 under :wction :?·A, or ;t) disclose the identity of any witncH in Ct".ntrl\'t"ntion of the provi1ions ol 'ection 2· B ... 1o! Clc!:1~ion ":11. \\ h<•C\ et knowmgly has i u h.is uf P lcrtain any ncwi.papcr, book 01 other d ocumcnt- probibi:ed

dOIWllCnlr• n) tl1e import 1io11 of \\hicb Im been prohibit· VIII 01 rd •1ndcr the Sen Customs Art, IUiB 01 1878.

(b opiea whC'reof ha\·e licen dr.clared to be

forfeited to [Gov<'rnmcntJ 3 u1.dc1 any Jaw

ft•r the tirnc being in force-,

baJI he punisb.1blc \Hlh hnpri•onmcnl \\ hich may c~tcncl lO three ycat'5 01 d1h fi c or with both. Pel\.llty ,.,. "02 \\'l • c\'CI It. in hi pos-~s1v11 any D\.'\\ ~- 11~eu1on uf paper book or other dl'l1.umc111 "I.· h cor taitlJ any

"ac.uurqln; 1h• cemmu·

•ion of ~er• t• ln olfcla1cs. {n

1.

int;itc to or encourage, or tcml to incite Xl of 1878, 10 01 to cn1 ••ur.1gc, the commis::.wn of VI of 1908. any offence uf mu1der, re bbery, daooity, ~.of ur c1im.inal intimidation, or any offence pu1illhablc u11<.lcr the Ind1a11 Aims Act; 1878, the E plo .. h' :Suui.tancc:. .\ct, 19011, or undc1 ticctions t2l, 122 A, 124

s211, 329, 3~2, aa6, 599, i:oo> 102. 435, 436, •UO, or 1·7, ,.r die Indian Pcual Gode;

.

2. ::icct1011s 31 o SS fnocned b) A1 ,UJl Aet \II of l:J3j.

16

III 11· 1934) 91 XXllI of

1931,

nr

(b) clircctl~· or in•li1 cctly ~:prrss npp1 ,•;.'ll or :Hlmiration :if any such offenc:e i11 .1 mau- n~r Jikcly to encouragt: the comm;s ion of lhe o1Tencc,

shnll, unle~s he proves th:it hr hn d c;ud1 new11>aper, book or docHmCnt in his pos~c.-~io11-

(i} i11 circurnstanc~s intlil'ating that he di

purpo f: of di,scminnting any doctrine tending to further or encourage the

terrorist movcmr.nt ; 01·

(11) fr,1· the pui·pose of ha;•tt Jr.ft': rcr.cardt or studv not Mnncr.ted '' ith the furtherance Ol' CilC'Onragement nf the tern)Tist mO\'t'· ment,

be punishahle with impri~onment which mav extended to three ~·ciu, 01· wi11.J •fint.-' or hoth.

"33. In secti•m 31 and 32, 'book' , 'documt"nf Meanio.: Qf and 'newtpnper' h:wc 1he some m~aning ~h in clauses "boo~"

{l) (2) and 5) respectively of sccti,m !l .if the Indian ''doc1~1:1cnt'' Pren (Emergency Powers .\ct, t93l. •;~e,:.;ww

"34 (1) No C'oui t ~hall take congni?'ance of Copiznnce an offence punid1able nnclcr section 31 or of offences section 32 exc<'pt upon r.o 1pLlin1 made by ~de~, ~ order of Ol' under amhorit:• fro1 the roppropria{e ~'f.m a Government]¹01 IL Disll ict Magi,11ate empowcrl"d 11-. the [appropriate G01.7crnmcntl' i 1 thi~ behalf. · (%) No complaint shall ht' mnde under tub-

1 ection (1 ) unle!I th<: [::ippropriatr. Governmentll al' the District Ma~istra lr 1 aii 1 hr. case may bc- {tt} is tatisfied that thr. newspaper, hool of document in respect of which the offence i1 allegrd to have be1'n i::ommittcd con- taina words, signs or visible represcma- tion1 which tend to further or encoun1ge the terrorist movement or the <'ommi111ion of any offence in conncctio11 with that mo ... ·en1cnl. and (b) ia of npillion that the. pc13(')Jl ~llegt.d 10 have t•omrnittcd the otfence- (•) intended that th• n<:wspaper, book o, document -;hould, or kuew that it could be- u"ed for !he purpo~e of disseminating any docldnc tending to further m encour- age the terrorist movement , or· (o) i, ~person to whom the provisioM of 1ub- aection (1) of section 16 of the Ailam Criminal Lrtw Amendment Act, 19H, ar app\icahl~.

17

I

I 5

92

Am :JBt:ucca "35. If Oder i:r.r • Code ~in l!on 81 or • ' "

~ertiot' 32 l4lJCcfton :!· 11 e ('(~t1i.z:1l Jc a nd bail:tltlc,

Any of h foll \ · n off enc , if in tl1c opinion of the [nppropr"atc Go nm nt) there are reasona- ble grounds for b 1 c 1t g that . uc 1 offence has been committed by • member, or a person co11trollcd or instigated In- n m ml>e . of nnv a ociation of wh.iclt the objec1s or met 1 d m ude .he commission of any of such offer.c~, 1 a mcly :-

(a) any offence punishable under any ol the following scet"ons ('>f the Indian Pena) XLV or Code uam 1~, cctions J 21, 121-A, 122 1860. 123, H8 2 6. 302, 304, !126, ~27, 328, ~29, 3- . .333, 364, 385. .~86, .187' 392

394. 39_,, 396, . n, 39a, ~99 , ioo, 401,' 02 4'll, 43;;, 436, 4S7, 4~8, 440, 45•

•rs, 457, 459, 4r.o and sou ;

(b) a1l}' ofrcnOC! under the L"plosive S ub- n of IOO& stances Act, 1908.

(r) any offence under t 1~ Indian \1·m~ Act, XI oF U71

ln70:

(d any atl rnpt or conspiracy to commit or an} :ihe tmcnt of, :my of the aho\'C offences Ta1' SRco:-.:o , cuwur.'E

(Sec Scclinn 16)

(I) Anv orfencc punishable under any of the A XLV ioll0t ·ing s er ions r1f the Indian Penal of c\s6o Code namr.Iy, :.. ction 12l. 121-A, 122,

123. 148. ~16, 302> ~04, 326, 327, 329, 33 • 333, 3!>2, 394. il95, 396, 397, 398, 399, 400, !101. 402, 431' 435, •136, of37,

4 38, 4 4 0, 4 .'i7, anti 506. (2) Auy offence under the Explosive Sub. V 90 stances Act, 1908. I or I 8, (3) An) ofli·ncc under the Inidan Arms Act, XI o1 11111. )878. (4) Any attempt or conspiracr to commit, or nny abetmcut of. nny cf the above otfe11ccs. ·---- ----~--~----~~------------~----~------------l S1.1bt1itnted by tht" A.O. 1937 fr,r "L.r:·•.

18