Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 235(4)] [Section 235] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 235(4)(f) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(f)A, with intent to cause injury to B, falsely accuses him of having committed an offence, knowing that here is no just or lawful ground for such charge. On the trial, A gives false evidence against B, intending thereby to cause B, to be convicted of a capital offence. A may be separately charged with, and convicted of, offences under sections 211 and 194 of the Ranbir Penal Code.