Whoever corruptly uses or attempts to use as true any such declaration, knowing the same to be false in any material point, shall be punished in the same manner as if he gave false evidence.
Explanation
A declaration which is inadmissible merely upon the ground of some informality, is a declaration within the meaning of sections 199 to 200.
CLASSIFICATION OF OFFENCE
Punishment-The same as for giving or fabricating false evidence-Non-cognizable-Bailable-Triable by court by which offence of giving false evidence is triable-Non-compoundable.
