Section 204 in The Jammu and Kashmir State Ranbir Penal Code, 1989
204. Destruction of document to prevent its production as evidence.
- Whoever secrets or destroys any [document or electronic record] [Substituted by Act V of 2001.] which he may be lawfully compelled to produce as evidence in a Court of Justice, or in any proceeding lawfully held before a public servant, as such or obliterates, or renders illegible the whole or any part of such [document or electronic record] [Substituted by Act V of 2001.] with the intention of preventing the same from being produced or used as evidence before such Court or public servant as aforesaid , or after he shall have been lawfully summoned or required to produce the same for that purpose, shall be punished with imprisonment of either description for a term which may extend to [two years] [Substituted by Act III of 1967.] or with fine, or with both.
