Section 219 in The Jammu and Kashmir State Ranbir Penal Code, 1989
219. Public servant in judicial proceeding corruptly making report etc., contrary to law.
- Whoever, being a public servant, corruptly or maliciously makes or pronounces in any stage of a judicial proceeding, any report, order, verdict, or decision which he knows to be, contrary to law, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.
