Report No. 42
91. Substitution of new sections for sections 202 and 203.-
For sections 202 and 203 of the Code, the following sections shall be substituted, namely.-
"202. Giving false information respecting an offence committed.- Whoever, knowing or having reason to believe that an offence has been committed, gives any information respecting that offence which he knows or believes to be false, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
203. Intentional omission to give information of offence by person bound to inform.-Whoever, knowing or having reason to believe that an offence has been committed, intentionally omits to give any information respecting that offence which he is legally bound to give, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
Explanation.-In sections 201 and 202 and in this section, the word 'offence' includes any act committed at any place out of India, which, if committed in India, would be punishable under any of the following sections, namely, 302, 304, 382, 392, 393, 394, 395, 396, 397, 398, 399, 402, 435, 436, 449, 450, 457, 458, 459 and 460."
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