Category of Bare Act	Name of the Act	Year of Promulgation
Criminal Laws	Indian Penal Code	1860
Act Number	Enactment Date	Chapter Number
45	06.10.1860	11
Chapter Title	Sub-Chapter	Legislated by
Of False Evidence and Offence Against Public Justice	-	Parliament of India

Whoever intentionally gives false evidence in any of a judicial proceeding, or fabricates false evidence for the purpose of being used in any stage of a judicial proceeding, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine;

and whoever intentionally gives or fabricates false evidence in any other case, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine.

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1. The words “or before a Military Court of Request” rep. by Act 13 of 1889, s. 2 and Sch.

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Giving or fabricating false evidence in a judicial proceeding. Giving or fabricating false evidence in any other case.	Imprisonment for 7 years and fine. Imprisonment for 3 years and fine.	Non-Cognizable Ditto
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Bailable Ditto	Magistrate of the first class Any Magistrate	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security