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State of Madhya Pradesh - Section

Section 269 in Criminal Courts - Rules and Orders

269. The attention of all Magistrates is drawn to the necessity of exercising care in inflicting punishment on members of aboriginal tribes. Certain sections of the Indian Penal Code dealing with matrimonial and allied offences make criminal certain acts which the custom of aboriginal tribes sanctions. The existence of such customs will not detract from the criminality of the act but can be taken into consideration in awarding sentences as a ground for leniency.