1[Whoever threatens another with any injury to his person, reputation or property or to the person or reputation of any one in whom that person is interested, with intent to cause that person to give false evidence shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both;
and if innocent person is convicted and sentenced in consequence of such false evidence, with death or imprisonment for more than seven years, the person who threatens shall be punished with the same punishment and sentence in the same manner and to the same extent such innocent person is punished and sentenced.]
CLASSIFICATION OF OFFENCE
Para I
Punishment-Imprisonment for 7 years or fine or both-Cognizable-Non-bailable-Triable by Court by which offence of giving false evidence is triable-Non-compoundable.
Para II
Punishment-Same as for the offence for which the false evidence was given-Cognizable-Non-bailable-Triable by Court by which offence of giving false evidence is triable-Non-compoundable.
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1. Ins. by Act 2 of 2006, s. 2 (w.e.f. 16-4-2006).
