Environmental Pollution - A Heinous Crime against Humanity
By
Dr. Prabhat Chandra Tripathy
"Crime" is generic, largely signifying offences which are serious in nature and undoubtedly arc problems of the society. Sociologically, it is defined as infraction or violation of established or codified custom or public opinion at a given timed)1. In the Indian Penal Code also the word "offence" is simply defined as any act or omission made punishable by law for the time being in force. So, from a definitions of "crime", it seems to be a changing concept according to needs of society and invariably moulded by public opinion. Among the existing codified crimes, when measured in the Barometer of public opinion, in murder, dacoity. robbery, burglary', kidnapping, abduction and arson, etc. public reaction is more and widespread as the crime affects a person or group directly in body, mind, reputation or property. But, more heinous crimes like atmospheric pollution, assaults on environment and destruction of nature, etc. th ....