Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Karnataka Amendment) Act, 1987 27 of 1987 [13 August 1987] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 357 Code Of Criminal Procedure (Karnataka Amendment) Act, 1987 27 of 1987 [13 August 1987] An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Karnataka. WHEREAS it is expedient further to amend the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) in its application to the State of Karnataka for the purposes hereinafter appearing; BE it enacted by the Karnataka State Legislature in the Thirty-eighth year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Karnataka Amendment) Act, 1987. (2) It shall come into force at once. 2. Amendment Of Section 357 :- In section 357 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974),- (1) in sub-section (1), after the words "the Court may", the brackets, figures and words " and where the person against whom an offence is committed belongs to a Scheduled Caste or a Scheduled Tribe as defined in clauses (24) and (25) of Article 366 of the Constitution and the accused person does not belong to a Scheduled Caste or a Scheduled Tribe the Court shall", shall be inserted; (2) for sub-section (3), the following sub-section shall be substituted, namely:- "(3) When a Court imposes a sentence of which fine does not form a part, the Court may, and where a person against whom an offence is committed belongs to a Scheduled Caste or Scheduled Tribe as defined in clauses (24) and (25) of Article 366 of the Constitution and the accused person does not belong to a Scheduled Caste or a Scheduled Tribe the Court shall, when passing judgement, order the accused person to pay, by way of compensation, such amount as may be specified in the order to the person who has suffered any loss or injury by reason of the act for which the accused person has been so sentenced".