West Bengal Chief Minister Mamata Banerjee announced the introduction of the "Aparajita Woman and Child Bill (West Bengal Criminal Laws and Amendment) Bill 2024," which the Trinamool Congress government will present in the state assembly. The bill proposes the death penalty for rapists if the crime results in the victim's death or leaves them permanently unconscious, and life imprisonment without parole for others convicted.
The bill seeks to amend key sections of the Bharatiya Nyay Sanhita (BNS) 2023, Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023, and the POCSO Act 2012. It also introduces a three-week deadline for investigations, establishes special courts for trials, and forms the "Aparajita Task Force" to handle these cases. Unauthorized publication of court proceedings would be punishable by three to five years of imprisonment and a fine.
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