Whoever gives or causes, or offers or agrees to give or cause, any gratification to any person, or 1[restores or causes the restoration of] any property to any person, in consideration of that person's 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 2[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.
3[Exception.—The provisions of sections 213 and 214 do not extend to any case in which the offence may lawfully be compounded.]
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1. Subs. by Act 42 of 1953, s. 4 and the Third Sch., for “to restore or cause the restoration of”.
2. Ins. by Act 3 of 1894, s. 7.
3. Subs. by Act 8 of 1882, s. 6, for the original exception.
