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[Cites 0, Cited by 0] [Section 221(2)] [Section 221] [Entire Act]

Union of India - Subsection

Section 221(2)(c) in The Code of Criminal Procedure, 1973

(c)A states on oath before the Magistrate that he saw B hit C with a club. Before the Sessions Court, A states on oath that B never hit C. A may be charged in the alternative and convicted of intentionally giving false evidence, although it cannot be proved which of these contradictory statements was false.