Section 39(1) in The Code of Criminal Procedure, 1973
(1)Every person aware of the commission of, or of the intention of any other person to commit, any offence punishable under any of the following sections of the Indian Penal Code (45 of 1860), namely -(i)Sections 121 to 126, both inclusive, and section 130 (that is to say, offences against the State specified in Chapter VI of the said Code);(ii)Sections 143, 144, 145, 147 and 148 (that is to say, offences against the public tranquillity specified in Chapter VIII of the said Code);(iii)Sections 161 to 165-A, both inclusive (that is to say, offences relating to illegal gratification);(iv)Sections 272 to 278 both inclusive (that is to say, offences relating to adulteration of food and drugs, etc.),(v)Sections 302, 303 and 304 (that is to say, offences affecting life);(va)[ Section 364A (that is to say, offence relating to kidnapping for ransom, etc.);] [Inserted by Act 42 of 1993, Section 3 (w.e.f. 22-5-1993).](vi)Section 382 (that is to say, offence of theft after preparation made for causing death, hurt or restraint in order to the committing of the theft);(vii)Sections 392 to 399, both inclusive, and section 402 (that is to say, offences of robbery and dacoity);(viii)Section 409 (that is to say, offence relating to criminal breach of trust by public servant, etc.);(ix)Sections 431 to 439, both inclusive (that is to say, offences of mischief against property);(x)Sections 449 and 450 (that is to say, offences of house-trespass);(xi)Sections 456 to 460, both inclusive (that is to say, offences of lurking house-trespass); and(xii)Sections 489-A to 489-E, both inclusive (that is to say, offences relating to currency notes and bank notes), shall in the absence of any reasonable excuse, the burden of proving which excuse shall lie upon the person so aware, forthwith give information to the nearest Magistrate or police officer of such commission or intention.
