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, with intent to cause injury to any person, institutes or causes to be instituted any criminal proceeding against that person, or falsely charges any person with having committed an offence, knowing that there is no just or lawful ground for such proceeding or charge against that person, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both;

and if such criminal proceeding be instituted on a false charge of an offence punishable with death, 1[imprisonment for life], or imprisonment for seven years or upwards, shall be punishable with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.

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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life” (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
False charge of offence made with intent to injure. If offence charged be punishable with imprisonment for 7 years or upwards. If offence charged be capital or punishable with imprisonment for life.	Imprisonment for 2 years, or fine, or both. Imprisonment for 7 years, or fine, or both. Imprisonment for 7 years, or fine, or both.	Non-cognisable Ditto Ditto
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Bailable Ditto Ditto	Magistrate of the first class. Ditto Court of Session.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security