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, knowing or having reason to believe that an offence has been committed, causes any evidence of the commission of that offence to disappear, with the intention of screening the offender from legal punishment, or with that intention gives any information respecting the offence which he knows or believes to be false;

if a capital offence.-shall, if the offence which he knows or believes to have been committed 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.-and if the offence is punishable with ¹[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;

if punishable with less than ten years` imprisonment.-and if the offence is punishable with imprisonment for any term 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 the imprisonment provided for the offence, or with fine, or with both.

1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Causing disappearance of evidence of an offence committed, or giving false information touching it to screen the offender, if a capital offence. If punishable with imprisonment for life or imprisonment for 10 years. If punishable with less than 10 years' imprisonment.	Imprisonment for 7 years and fine. Imprisonment for 3 years and fine. Imprisonment for a quarter of the longest term provided for the offence, or fine or both.	According as the offence in relation to which disappearance of evidence is caused is cognisable or non-cognisable. Non-cognisable Ditto
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Bailable Ditto Ditto	Court of Session. Magistrate of the first class. Court by which offence is triable.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security