Union Cabinet approves the amendment in the Protection of Children from Sexual Offences (POCSO) Act 2012, today i.e. 10-07-2019.

In a historic decision to protect the children from Sexual offences, the Union Cabinet has approved the Amendments in the Protection of Children from Sexual  Offences (POCSO) Act, 2012. It will make punishment more stringent for committing sexual crimes against children including the death penalty. The amendments also provide for levy of fines and imprisonment to curb child pornography.

Impact

  • The amendment is expected to discourage the trend of child sexual abuse by acting as a deterrent due to strong penal provisions incorporated in the Act.
  • It intends to protect the interest of vulnerable children in times of distress and ensures their safety and dignity.
  • The amendment is aimed to establish clarity regarding the aspects of child abuse and punishment thereof.

Background

The POCSO Act, 2012 was enacted to Protect the Children from Offences of Sexual Assault, Sexual harassment and pornography with due regard for safeguarding the interest and well-being of children. The Act defines a child as any person below eighteen years of age, and regards the best interests and welfare of the child a matter of paramount importance at every stage, to ensure the healthy physical, emotional, intellectual and social development of the child. The act is gender neutral.


[Source: PIB]

[Image Credits: Hans India.com]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *