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| Sections | Particulars |
|---|---|
| Chapter XI | Of False Evidence And Offences Against Public Justice |
| 214 | Offering gift or restoration of property in consideration of screening offender |
| Description | Whoever gives or causes, or offers or agrees to give or cause, any gratification to any person, or 110[restores or causes the restoration of] any property to any person, in consideration of that person's concealing an offence, or of his screening any person from legal punishment for any offence, or of his not proceeding against any person for the purpose of bringing him to legal punishment; if a capital offence- shall, if the offence is punishable with death, be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine; if punishable with imprisonment for life, or with imprisonment- and if the offence is punishable with 104[imprisonment for life], or with imprisonment which may extend to ten years, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine; and if the offence is punishable with imprisonment not extending to ten years, shall be punished with imprisonment of the description provided for the offence for a term which may extend to one-fourth part of the longest term of imprisonment provided for the offence, or with fine, or with both. 111[Exception- The provisions of sections 213 and 214 do not extend to any case in which the offence may lawfully be compounded.] 112[***] |
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