Indian Penal Code, 1860

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Sections	Particulars
Chapter XI	Of False Evidence And Offences Against Public Justice
219	Public servant in judicial proceeding corruptly making report, etc., contrary to law
Description	Whoever, being a public servant, corruptly or maliciously makes or pronounces in any stage of a judicial proceeding, any report, order, verdict, or decision which he knows to be contrary to law, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.