| 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 accepts or attempts to obtain, or agrees to accept, any gratification for himself or any other person, or any restitution of property to himself or any other person, in consideration of his 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 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;
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.
_________________________________________
1. Ins. by Act 3 of 1894, s. 7.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
|
Taking gift., etc., to screen an offender from punishment if the offence be capital. If punishable with imprisonment for life or with imprisonment for 10 years. If punishable with imprisonment for less than 10 years. |
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. |
Cognisable Ditto Ditto |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
|
Bailable Ditto Ditto |
Magistrate of the first class. Ditto Ditto |
Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
