Section 198(6) in The Code of Criminal Procedure, 1973
(6)No Court shall take cognizance of an offence under section 376 of the Indian Penal Code (45 of 1860), where such offence consists of sexual intercourse by a man with his own wife, the wife being under[eighteen years of age] [Substituted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 18, for "fifteen years of age".], if more than one year has elapsed from the date of the commission of the offence.
