AIR 1958 PUNJAB 323 ::59 Pun LR 564 ::ILR (1957) Punj 2003

Punjab High Court

Hon'ble Judge(s): Tek Chand , J

(A) Penal Code (45 of 1860) , S.366— Single error of female. It is a mistake to imagine that a single error on the part of the female will place her beyond the protection of the law punishing seduction.(Para 4) Anno : AIR Man., P. C., S. 366, N. 1. (B) Penal Code (45 of 1860) , S.366— Stages in seduction - Subsequent seduction. The word 'seduced' in S. 366 is not used in the narrow sense of inducing a girl to part with her virtue for the first time, but includes subsequent seduction for further acts of illicit intercourse. The words 'seduced to illicit intercourse' do not refer to the first act of seduction only when she is lured into surrendering her chastity. Case Law Ref.(Para 6) Anno : AIR Man., P. C., S. 366, N. 5. (C) Penal Code (45 of 1860) , S.366— When does seduction occur. It is 'seduction' when a woman is induced to consent to unlawful sexual intercourse by enticements and persuasion overcoming her reluctance and scruples. It occurs where a man abuses the simplicity and the confidence of a woman to obtain by false promise what she ought not to give. It is a criminal offence where a fema....