EBC Bare Acts of New Criminal Laws give useful section-wise comparisons of new laws with old ones: Home Minister Amit Shah

Hon’ble Union Minister of Home Affairs, Shri Amit Shah unveiled the EBC Bare Acts on Bharatiya Nagarik Suraksha Sanhita, 2023, Bharatiya Nyaya Sanhita, 2023 and Bharatiya Sakshya Adhiniyam, 2023. The Hon’ble Home Minister acknowledged the valuable section-wise comparisons of new laws with the older ones and congratulated Eastern Book Company for swiftly coming up with the Bare Acts.

Taking it to his social media handle, Shri Amit Shah shared that “Introducing the reference books on the three recently enacted transformative criminal justice laws. The three books published by Eastern Book Company have given useful section-wise comparisons of new laws with the old ones. The books highlight the vision of the Government for a fair and speedy justice delivery system. Heartfelt thanks to Shri Surendra Malik, the Director and Ms. Bhumika Indulia, Senior Associate Editor of the publishing house for swiftly coming up with the books.”

The three Criminal Laws received President’s assent on 25-12-2023, and EBC swiftly came up with the Bare Acts with a comparison of old versus new provisions while including corresponding provisions as against the new provisions to ease this transition from CrPC to BNSS; IPC to BNS; and BSA to Evidence Act.

News Portals covering EBC Bare Acts as unveiled by the Home Minister Shri Amit Shah

Amar Ujala

Daily Pioneer

EBC Bare Acts of New Criminal Laws

To order combo of EBC’s New Criminal Law Major Bare Acts – Click Here

EBC Bare Acts of the New Criminal Laws replacing the CrPC, IPC and Evidence Act aim at easing the transition from older to new laws with the following key features:

• Highlights of the New Acts

• Statement of Objects and Reasons

• Comparative Tables of Old and New Sections

• Tables of New Provisions Added and Old Provisions Deleted

• Cogent and Relevant Case-Law

• Authentic and Reliable

• Systematic Publishing & High-Class Printing on Superior Paper

Key highlights of Bharatiya Nyaya (Second) Sanhita (BNS) 2023:

1. Defines and adds terrorism as an offence.

2. Community service has been added as a form of punishment.

3. Sedition as an offence has been removed with provision on endangering the sovereignty, unity and integrity of India.

4. Organised crime has been added as an offence, including offence such as kidnapping, extortion, contract killing, land grabbing, financial scams, and cybercrime carried out on behalf of a crime syndicate.

5. Mob lynching has been introduced as an offence.

Key highlights of Bharatiya Sakshya Adhiniyam, 2023:

1. Classification of electronic records as documents and includes information stored in semiconductor memory or any communication devices.

2. Introduction of electronic oral evidence.

3. Comprehensive certificate for submitting electronic evidence.

4. Secondary evidence to include- oral and written admissions, and the testimony of a person who has examined the document and is skilled to examine the documents.

Key highlights of Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023:

1. 15 days of police custody, with part authorisation during the initial 40 or 60 days of the 60 or 90 days period of judicial custody.

2. Allows the use of handcuffs by police officers in certain cases.

3. Any police officer can request a medical examination of the accused in certain cases, including rape cases.

4. The Magistrate can order any person to provide finger impressions and voice samples.