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Report No. 42

94. Substitution of new section for 211.-

For section 211 of the Code, the following section shall be substituted, namely.-

"211. False charge of offence made with intent to injure.- Whoever, with intent to cause injury to any person.-

(a) institutes or causes to be instituted in Court of Justice any criminal proceeding against that person, knowing that there is no just or lawful ground for such proceeding against that person; or

(b) falsely charges that person in a Court of Justice with having committed an offence, knowing that there is no just or lawful ground for such charge against that person, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both; and if such criminal proceeding be instituted on a false charge of an offence punishable with imprisonment for seven years or a more severe sentence, he shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine."

95. Amendment of section 213.- To section 213 of the Code, the following Explanation and Exception shall be added, namely.-

"Explanation.-It is not necessary to the commission of an offence under this section that the offender should have done, or desisted from doing, what he undertook to do or to desist from doing.

Exception.-The provisions of this section do not extend to any case in which the offence may lawfully be compounded."







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