Chhattisgarh act 025 of 2015 : The Criminal Law (Chhattisgarh Amendment) Act, 2013

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CHHA'TTlSGARH AtT

(No. 25 of 2015)

THE CRIMINAL LAW (CHHATIISCARl-1 AMENDMENl) ACT, 2013

An Act further to amend the lndiltn Penal Code, 1860 (45 of 1860), the Code of Criminal Procedure, 1973 (2 ofl974) and the Indian Evidence Act, 1872 (1 of 1872), in its appliClltion to the State of Chhattisgarh.

Be it enacted by the Chhattisgarh Legislature in the Sixty-Fourth Year of the Republic of India as fo II ows :-

CHAPTER-I

Prelimiiiary

I. (I) This Act may be called the Criminal Law (Chhatt1sgarh Amendment)Act., 2013. Short title· and commencement.

2

3,

(2) It shall come into force frpm the date of its publication in the Official Gazette. CHAPTER-Ii

Amendment of the Indian Penai Code, 1860

In Section 211 of the Indian Penni Code, 1860 (here-in-after referred to as the Penal Code), the following proviso shall be inserted, namely:-

Provided that, if such criminal proceeding be instituted on a false charge, of an offence punishable under section 354, section 354A, section 3548, section 354C-, section 354D, section 354E, section 3761:3, section 376C, section 376f, section 509, section 509A or section 5090 slrnll be punishable with i111prisonment of either description which shall not be less thnn three yenrs lrnl which mny extend to live ycnrs and shall also be liable to fine .

In Section 354 of the Penal Code, the following proviso shnll ho Inserted, namely:-

Provided that where offence is co111111itted, under this Section by a relntive, guardian or teacher or n person 111 n position of trust or ~uthority tnw.~nls ~he person assaulted, he shall be punishable with imprisonr11cnt of either tlescrlpt1011 tm a term Which shall not be less than two years but which 111ny extent! to sewn years and shall also be liabie to tine.

Insertion of

proviso to

Section :?11.

In sertion of

JlrO\'ISO to

Section 354.

7

Sf(liOR J76F, Insertion of new Stdion 509A 10d 509B, ,\llltndmcnt .

Stttlon I 54 of

4.

5.

6.,

7.

After Section 354D of the Penal C ., · ' Oue, the following shall be inserted, namely :-

354E. Lia hi lily person present wt f .

Section 354 354t\ 3~4B 3

•¹⁰mis to prevent the commission of offence under

. . ' ' · • 54C, 354D.- Whoever, being present at the time of co1111111ss1on ofan offence under sectio 354 . . . or section 3540 d b .

11 , section 3541\, section 3540, section 354C

. . . an erng able to prevent such offence fails to prevent the comm1ss1on of such offence or t b , . .. '

1 ff, r ·. no cing 111 pos1 t1on to prevent the commission of sue 1,0 encc, arls to give information of the commission of such offence to the nearest magrslrate or police officer by d . . .

f

. , any mo e, wr th the rntentron of screening the o fender from legal 1n1nishin t h II b J' . . . · en , s a e rable for abetment of such offence and shall be Pt_lllished with, imprisonment of either description which may extend to three years or with fine or with both.

After Section 376E of the Penal Code, the following shall be inserted, namely:-

_376F. Liability of person in-charge of workplace and others to give information about

offence.- Whoever, being perosn in-charge of any work place or any other person present at such place, having knowledge that an offence under section 376 or section 3760, is being committed at such place and being in a position to prevent commission of such offence fails so, to prevent such offence or to give information of the commission of such offence, to any magistrate or police officer, by any mode, with the intention of screening the offender from legal punishment, shall be liable to be punished for abetment of such offence with imprisonment of either descrfption which may extend to three years and fine and no such person shall incur any liabi lity for giving such information.

Explanation :- Work~place includes any mode of transport owned,. hired or otherwise engaged by the person in-charge of the work place for the conveyance of the woman, \vho'wa:s subjected to such offence, to and from her residence to such work-place. After Section 509 ofthe Penal Code, the following shall be inserted, namely :-

509A. Sexual harassment by rcaltivc.- Whoever, being related to a woman through blood, adoption or marrige, and not being her husband, takes the advantage· of his p_roximityand induces, seduces Or threatens ·such woman with intent to insult her modesty by word, gesture or act shall be punished with rigorous imprisonment which shall not be. less than one year but which may extend to five years and shall also be liable to fine.

5098. Sexual harassment by electronic modes.- Whoever, by means of telecommunication device or by any other electronic mode including internet, makes, creates, solicits or initiates the transmission of any comment, request, suggestion, proposal, image or other communication, whi~h is obscene, lewd, _lascivious, filthy or indecent with intent to harass or cnuse or havmg knowledge that 11 would harass or cause annoyance or mental agony to a woman sh~ll be punished with rigorous imprisonment for a term which shall not be less than six months but may extend to two years and shall also be liable to fine,

CI-IAPTER-111

Amendment of the Code or Criminal Procedure, 1973

I I• • to sub-section (I) of section 154 of the Code of Criminal Procedure n irst proviso . :I d fi " · (I , n 1· rre<·I to as the Code) fur tho worl s an r~ure or section 509" the 1cre-111-a er ro e • · . l :-^{. .}

. d 1- • letter• nncl punctuations ",section 50l), section 509A or section 5098" wor s, 1gures, ~ shall be subs! ituted.

8

d proviso to sub-section (3) of section 161 of the Code sliall b b . d

. ' IG.'1l

2

rh 5econ . 1 , e su stttute · r !lowing proviso, name y :-·11ithe ,o WI Provided further that :tatement of the woman against whom an offence under

. , 54 section 354A. section 35'1B, section 354C section 354D . 1-

354E eeoon J • • . " . • , sec 10n , s• . , 76_sect1on 376A, section J76B, section 376C, section 3760 1-

376E ,uon J . 0 . , sec 10n , sc . 'i09 section 50 71\ or section 50913 oft he Indian Penal Code is alleged t h cct10tl - • . 1 .1 lit , . o ave s. 111nittcd or attcmptcl ' s rn 1c recor

•t)' of the woman. jdentr In clause (a) ~f s~b-scction (SA~ of Section l 64 of the Code, forthe words and figures

"or section :,09' the pu11ctua11on, words and figures ",section 376F, section 509, section 509A or section 5098" shall be substituted.

In Section 164A, except explanation clause, of the Code, for the words "registered medical practitioner", where it occurs for the first time, the words "female registered medical practitioner'' shall be substituted.

In proviso to sub-section (I) of Section 309 of the Code, for the words, figures and letters ''section 376, section 376A, section 376B, section 376C or section 376D", the words. figures and letters "section 354, section 354A, section 354B, section 354C, section 354D, section 354E, section 376, section 376A, section 376B, section 376C, s..-ction 376D, section 376E, section 376F1 section 509, section 509A or section 509B"

shall be substituted.

In sub-section (2) of the section 327 of the Code, for the. words, figures and letters "or an offence under section 376, section 376A, section 376B, section 376C, section 376D or section 376E of the Indian Penal Code", the words, figures, letters and punctuations

"sexual herassment, outraging modesty of woman or an offence under section 354, section 354A, section 3548, section 354C, section 354D, section 354E, section 376, section 376A, section 3768, section 376C, section 376D, section 376E, section 376F, section 509, section 509A or section 509B of the Indian Penal Code" shall be substituted.

In First Schedule to the Code1 under the lieading"l.-OFFENCES UNDER THE fKDIAN PENAL CODE, I 860"-

(a) In the entries relating to Section 211 , the following entries shall be added. namely :-

~ction

(I)

Offence

(2)

If offence charged be punishable under Ss.

354, 354A

354B, 354C,

3 54D, 354E•

376B, 376C:

376F, 509

509A ' or Pun_ishment Cognizable Dailable or or

non-cognizable non-bailable

(3)

Imprisonment not less than 3 years but which rnny extcd to

5 years and fine.

(4) (5)

Non- Bai lab lo Cognizable

13y what

Court

triable

(6)

Magistrate of the first class.

~-·----- --- --------

778 (7)

Subslitution of proviso to

Section 161. Amendment of Section 164. Amendment of Section 164A. Amendment of Section 309. Amendment of Section 327. Amendment of First Schedule.

9

Section

(I)

In the entries relating to Section 354, the following entries shall be added, nmnely :-

Offence

(2)

If commiltccl by relative of the woman. Punishment Cognizable Bailable or or

non-cognizable non-bailable

(3) (4) (5)

Imprisonment Cognizable Non- Bailable not less than 2 years but

which may

extend to

7 years and fine.

13y what

Court

triable

(6)

Magistrate of the first class.

(c) After the entries relating ot Section 354D, the following shal l be inserted, namely :-

Section

(1)

354E

Offence

(2)

Liability of person

present who fails to

prevent the commission of offence under Ss.

354, 354A,

354B, 354C

or354D. Punishment Cognizable or

Bailable

or

non-cognizable non-bailable

(3) (4) (5)

Imprisonment Cognizable Bailable upto 3 years or

. fine or both. By what

Court

triable

(6)

Any Magistrate.

(d) After the entries relating ot Section 376E, the following shall be- inserted, namely:-

Section

( I)

376[,' Offence

(2)

Liability or person In- charge or any work

place nml others to give

Information about

offence.

Punishment Cognizable Bailable or .or

non-cognizable non-bailable

(J) (4) (5)

Imprisonment Cogni2'.able Non- Balbble upto J years

nnd fine.

By what

Court

10

.

. ' " 21 ~

2015

(e) namely:- , ic o owing shall be inserted, ~=n=ce~----~P;,u~n~i:sl:,11:n:c,~,t~;C~o-g,~1i~z.~:il--:)l_c _________ _ 5ectioJ1 Bailable !Jy what

►

(2)

harnssment by relative. sa,B Sexual harassment by electronic modes.

(3)

Rigorous imprisonment not less than I year but which may extend uplo 5 years and fine.

or or

non-cognizable non-bailable

(4)

Cognizable

(5)

Non- Bailnble Rigorous Cognizable Non- Bailable imprisonment not less than

6 months but

which may

extend upto

2 years and

fine.

CHAPTER-IV

Amendment of the Indian Evidence Act, i872

Court triable

(6)

Magistrate of first class.

Magistrate of first class.

After section 11 4A of the lildian Evidence Act, ~1e .following shall be inserted, namely :-

114B. Presumption as to offences committed under section 354, section 354A, section 354B, section 354C,·section 354D, section 509, section 509A or section 509B of the Indian Penal Code, 1860.- When the question is whether a person has committed an offence under Section 354, section 354A, section 3548, .section 354C, seeiion 354D, section 509 section 509A or section 5098 of the Indian Penal Code and if the victim deposes b;fore the cou;t that she has been subjected to sexual hara⁵⁵ment or her modesty was outraged or she was disrobed or she was stalked or her privacy was intruded or she was sexually harassed by nny menns, as the case may be, the court may unless contrary is p· roved; presume that such offence has been co . • . mm,tted by that person.

778 (9)

Insertion of new Sc~tion 1148.