1999 AIR SCW 4827 ::1999 CRI. L. J. 5025 ::1999 CriLR(SC&MP) 584 ::1999 (4) CurCriR 23 ::1999 SCC(Cri) 1159 ::1999 (5) Scale 376 ::1999 CriLR(SC MAH GUJ) 584 ::2000 (1) AndhLT(Cri) 38 SC ::(2000) 1 AndhLT(Cri) 38 ::1999 (6) SCC 591

Supreme Court Of India

Hon'ble Judge(s): A. S. Anand , C.J. AND S. V. Manohar, B. N. Kirpal , JJ

Penal Code (45 of 1860) , S.375, S.376— Sexual abuse of children - Rise in crime - Interpretation of Ss. 375, 376 and various other sections of I.P.C. placed by Court - Pointed out to be not in time with current state of affairs existing in society - Law Commission asked to examine issues raised in view of importance of matter and submit report of Court - 156 report of Law Commission submitted to Govt. on 30th August, 1977 and laid before both Houses of Parliament - Deals with amendment of I.P.C. and does not deal with precise issues raised instant petition - A copy of "precise issues" directed to be placed before Law Commission. (Para 6 7)