Indian Penal Code, 1860

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Sections	Particulars
Chapter XI	Of False Evidence And Offences Against Public Justice
223	Escape from confinement or custody negligently suffered by public servant
Description	Whoever, being a public servant legally bound as such public servant to keep in confinement any person charged with or convicted of any offence 120[or lawfully committed to custody], negligently suffers such person to escape from confinement, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.