Section 198A in The Code of Criminal Procedure, 1989 (1933 A. D.)
198A. [ Prosecution for offence of marital misbehaviour. [Existing section 198-A re-numbered as section 198-B and section 198-A inserted by Act XXVII of 1957.]
- No Court shall take cognizance of an offence under section 376 of the Ranbir Penal Code, where such offence consists of sexual intercourse by a man with his own wife, the wife being under fourteen years of age, if more than one year has elapsed from the date of the commission of the offence].
