Section 229 in The Jammu and Kashmir State Ranbir Penal Code, 1989
229. Personation of a juror or assessor.
- Whoever, by personation or otherwise, shall intentionally cause, or knowingly suffer himself to be returned, impaneled or sworn as a juryman or assessor in any case in which he knows that he is not entitled by law to be so returned, empaneled or sworn, or knowing himself to have been so returned, empaneled or sworn contrary to law, shall voluntarily serve on such jury or as such assessor, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.Chapter-XII Of Offences Relating to Coin and Government Stamps
