Indian Penal Code, 1860

Back

Sections	Particulars
Chapter XI	Of False Evidence And Offences Against Public Justice
194	Giving or fabricating false evidence with intent to procure conviction of capital offence
Description	Whoever gives or fabricates false evidence, intending thereby to cause, or knowing it to be likely that he will thereby cause, any person to be convicted of an offence which is capital 102[by the law for the time being in force in 103[India]] shall be punished with 104[imprisonment for life], or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine; if innocent person be thereby convicted and executed- and if an innocent person be convicted and executed in consequence of such false evidence, the person who gives such false evidence shall be punished either with death or the punishment herein before described.