Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Criminal Law (West Pakistan Amendment) Ordinance, 1969 33 of 1969 [06 November 1969] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 374 Of Act Xlv Of 1860 3. Amendment Of Section 345 And Schedule Ii Of Act V Of 1860 Criminal Law (West Pakistan Amendment) Ordinance, 1969 33 of 1969 [06 November 1969] An Ordinance further to amend the Pakistan Penal Code, 1860, and the Code of Criminal Procedure, 1898, in their application to the Province of West Pakistan Preamble.- WHEREAS it is expedient further to amend the Pakistan Penal Code, 1860 (Act XLV of 1860), and the Code of Criminal Procedure, 1898, in their application to the Province of West Pakistan, in the manner hereinafter appearing; NOW, THEREFORE, in pursuance of the Martial Law Proclamation of 25th March, 1969, read with the Provisional Constitution Order, and in exercise of all powers enabling him in that behalf, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title, Extent And Commencement :- (1) This Ordinance may be called the Criminal Law (West Pakistan Amendment) Ordinance, 1969. (2) It shall extend to the whole of the Province of West Pakistan, except the Tribal Areas. (3) It shall come into force at once. 2. Amendment Of Section 374 Of Act Xlv Of 1860 :- In the Pakistan Penal Code, 1860, in its application to the Province of West Pakistan, in section 374, for the words "one year" the words "five years" shall be substituted. 3. Amendment Of Section 345 And Schedule Ii Of Act V Of 1860 :- In the Code of Criminal Procedure, 1898, in its application to the Province of West Pakistan- (a) in the table under sub-section (1) of section 345, the entries relating to the offence of unlawful compulsory labour under section 374 of the Pakistan Penal Code shall be omitted; and (b) in schedule II- (i) for the word "bailable" appearing in column 5 against section 363 of the Pakistan Penal Code, the words "Not bailable" shall be substituted; (ii) for the existing entries against section 374 of the Pakistan Penal Code, the following entries shall be substituted, namely:- 374 Unlawful compulsory labour. May arrest without warrant. Ditto. Not bailable. Not Compound-able. Imprison-ment of either description for 5 years or fine or both. Ditto.