| 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 Offences Against Public Justice | - | Parliament of India |
Whoever issues or signs any certificate required by law to be given or signed, or relating to any fact of which such certificate is by law admissible in evidence, knowing or believing that such certificate is false in any material point, shall be punished in the same manner as if he gave false evidence.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Knowingly issuing or signing a false certificate relating to any fact of which such certificate is by law admissible in evidence. | The same as for giving or fabricating false evidence. | Non-cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Court by which offence of giving false evidence is triable | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
