Section 195A in The Jammu and Kashmir State Ranbir Penal Code, 1989
195A. [ Threatening or inducing any person to give false evidence. [Added by Act IX of 2007.]
- Whoever-(i)threatens any person with any injury to the person, reputation or property or to the person or reputation of any one in whom that person is interested; or(ii)to induce any person through any means to cause such person to give false evidence shall be punished with imprisonment of either description for a term of which may extend to seven years, or with fine or both.]
