LexThe Criminal Law (Chhattisgarh Amendment) Act, 2013
Chhattisgarh · state statute
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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 sew n years and shall
also be liabie to tine.
Insertion of
proviso to
Section :?11.
In ser tion of
JlrO\'ISO to
Section 354.
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'
Ion of nrw 1aitr •
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 • 10 mis 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 pos1t1on 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, wrth 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 o ther 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 liability
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.
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d proviso to sub-section (3) of section 161 of the Code sliall b b . d
. ' IG.'1l<h ~ (ao,; 20(5
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<led, as fur as "Ossiblc by womar1 ol· i,ecn COi . . • • t' . ' ' p ICC
officer ond shall ~lso b~ l ~corded_ by au~10-v1dc_o means, as far as possible, and it shall
t,c thC duty of such police officc1 to take all such steps as are necessary Lo protect the
•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,
354D, 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 y ears 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.
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(b)
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 shall 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
Magist rate.
(d) After the entries relating ot Section 376E, the following shall be- inserted, namely:-
Section
(I)
376[,'
Offence
(2)
Liability or
person In-
char ge or
any work
place nml
others to
give
Information
abo ut
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
triable
(6)
Magistrate
of first
class.
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~-1· After the entries re atmg to Section 509 11 fi 11 .
. ' " 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.