Whoever gives or fabricates false evidence intending thereby to cause, or knowing it to be likely that he will thereby cause, any person to be convicted of an offence which 1[by the law for the time being in force in 2[India]] is not capital, but punishable with 3[imprisonment for life], or imprisonment for a term of seven years or upwards, shall be punished as a person convicted of that offence would be liable to be punished.
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A gives false evidence before a Court of Justice, intending thereby to cause Z to be convicted of a dacoity. The punishment of dacoity is 1[imprisonment for life], or rigorous imprisonment for a term which may extend to ten years, with or without fine. A, t herefore, is liable to 2[imprisonment for life] or imprisonment, with or without 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).
2. Subs. by s. 117 and the Sch., ibid., for “such transportation” (w.e.f. 1-1-1956).
3. Ins. by Act 2 of 2006, s. 2 (w.e.f. 16-4-2006).
