117. Penalty for interfering in the functions of the police.—
Whoever,—(a)abets any member of the police force not to do his duties or to commit violation of discipline; or(b)unlawfully undertake any function or power of police; or(c)personates as a police officer other than innocently for the purposes of entertainment; or(d)deliberately makes a false statement to a police officer with intent to mislead the police in material particulars in a police investigation or due performance of police duty; or(e)threatens, obstructs or assaults a police officer with the manifest intention of preventing such officer from discharging any of his duties, shall, on conviction, be punishable with imprisonment for a term which may extend to three years or with fine or with both.
