Section 205 in The Jammu and Kashmir State Ranbir Penal Code, 1989
205. False personation for purpose of act or proceeding in suit or prosecution.
- Whoever falsely personates another, and in such assumed character makes any admission or statement, or confesses judgment, or causes any process to be issued or becomes bail or security, or does any other act in any suit or criminal prosecution, shall be punished with imprisonment of either description for a term which may extend to [there years] [Substituted for 'one year', by Notification No. 6-L/I980 dated 12th March, 1924, Government Gazette dated 12th Chet, 1980.], or with fine, or with both.
