Section 204A in The Jammu and Kashmir State Ranbir Penal Code, 1989
204A. [ Destruction or concealment etc. of document to prevent its production as evidence. [Section 204-A inserted by Act VII of 1967.]
- Whoever, destroys, cancels, defaces or obliterates or renders legible or attempts to destroy, cancel, deface, obliterate or render illegible that whole of any part of a document with the intention of preventing such documents from being produced or used as evidence in any Court of Law or in any proceedings lawfully held before a public servant, shall be punished with imprisonment for a term which may extend to two years, or with fine, or with both.]
