Report No. 42

89. Substitution of new sections for sections 194 and 195.-

For sections 194 and 195 of the Code, the following sections shall be substituted, namely.-

"194. Giving or fabricating false evidence with intent to procure conviction of capital offence.- Whoever gives false evidence in any trial before a Court of Justice, or fabricates false evidence for the purpose of being used in any such trial, intending thereby to cause, or knowing it to be likely that he will thereby cause, any person to be convicted of a capital offence, shall be punished with rigorous imprisonment for a period which may extend to fourteen years, and shall also be liable to fine; and if an innocent person shall be convicted and executed in consequence of such false evidence, the person who gives or fabricates such false evidence shall be punished with death or imprisonment for life or the punishment hereinbefore described.

195. Giving or fabricating false evidence to procure conviction of offence punishable with imprisonment for life or imprisonment for seven years or upwards.- Whoever gives false evidence in any trial before a Court of Justice or fabricates false evidence for the purpose of being used in any such trial, intending thereby to cause, or knowing it to be likely that he will thereby cause, any person to be convicted of an offence which is not capital, but punishable with imprisonment for a term of seven years or with a more severe sentence, shall be punished as a person convicted of that offence would be liable to be punished."