CrPC -THE FIRST SCHEDULE

THE FIRST SCHEDULE

CLASSIFICATION OF OFFENCES

Explanation Note. - (1) In regard to offences under the Indian Penal Code, the entries in the second and third columns against a section the Number of which is given in the first column are not intended as the definition of, and the punishment prescribed for the offence in the Indian Penal Code, but merely as indication of the substance of' the section.

(2) In this Schedule. (i) the expression “Magistrate of the first class” and “Any Magistrate” include Metropolitan Magistrates but not Executive Magistrate: (ii) the word “cognizable” stands for “a police officer may arrest without warrant”, and (iii) the word “non-cognizable” stands for “ a police officer shall not arrest without warrant”.

THE FIRST SCHEDULE

1. -OFFENCES UNDER THE INDIAN PENAL CODE

CHAPTER V

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court triable.
1	2	3	4	5	6
109	Abetment of any offence, if the act abetted is committed in consequence, and where no express provision is made for its punishment.	Same as for offence abetted.	According as offence abetted is cognizable or non-cognizable.	According as offence abetted is bailable or non-bailable.	Court by which offence abetted is triable.
110	Abetment of any, offence, if the person abetted does the act with a different intention from that of the abettor.	Same as for offence abetted.	According as offence abetted is cognizable or non-cognizable	According as offence abetted is bailable or non-bailable	Court by which offence abetted is triable.
111	Abetment of any offence, when one act is abetted and a different act is done; subject to the proviso.	Same for offence intended to be abetted.	According as offence abetted is cognizable or non-cognizable	According as offence abetted is bailable or non-bailable	Court by which offence abetted is triable.
113	Abetment of any, offence, when an effect is caused by the act abetted different from that intended by the abettor.	Same as for offence committed.	According as offence abetted is cognizable or non-cognizable	According as offence abetted is bailable or non-bailable	Court by which offence abetted is triable.
114	Abetment of’ any offence if abettor is present when offence is committed.	Same as for offence committed.	According as offence abetted is cognizable or non-cognizable	According as offence abetted is bailable or non bailable.	Court by which offence is triable.
115	Abetment of an offence, punishable with death or imprisonment for life, if the offence be not committed in Consequence of the abetment	Imprisonment for 7 Years and fine.	According as offence abetted is cognizable or non-cognizable	Non-bailable.	Court by which offence is triable.
115	If an act, which causes harm to be done in consequence of the abetment.	Imprisonment for 14 Years and fine.	According as offence abetted is cognizable or non-cognizable	Non-bailable.	Court by which offence is triable.
116	Abetment of an offence, punishable with Imprisonment, if the offence be not committed in consequence of the abetment.	Imprisonment extending to a quarter part of the longest term provided for the offence, or fine, or both.	According as offence abetted is cognizable or non-cognizable	According as offence abetted is bailable or non-bailable.	Court by which offence is triable.
117	Abetting the commission of an offence by the public or by more than ten persons.	Imprisonment for 3 Years or fine, or both	According as offence abetted is cognizable or non-cognizable	According as offence abetted is bailable or non-bailable.	Court by which offence is triable.
118	Concealing a design to commit an offence punishable with death or imprisonment for life, if the offence be committed.	Imprisonment for 7 Years and fine.	According as offence abetted is cognizable or non-cognizable	Non-Bailable.	Court by which offence is triable.
118	If the offence be not committed	Imprisonment for 3 Years and fine	According as offence abetted is cognizable or non-cognizable	Bailable	Court by which offence is triable.
119	A public servant concealing a design to commit an offence which it is his duty to prevent if the offence be committed	Imprisonment extending to half of the longest term provided for the offence, or fine, or both.	According as offence abetted is Cognizable or Non-Cognizable	According as Court offence abetted is bailable or Non-bailable	Court by which offence abetted is triable
	If the offence be punishable with death or imprisonment for life.	Imprisonment for 10 years	According as offence abetted is Cognizable or Non-Cognizable	Non-bailable	Court by which offence abetted is triable
	If the offence be not committed.	Imprisonment extending to a quarter part of the longest term provided for the offence, or fine, or both.	According as offence abetted is Cognizable or Non-Cognizable	Bailable	Court by which offence abetted is triable
120	Concealing a design to commit an offence punishable with imprisonment, if offence be committed.	Imprisonment extending to a quarter part of the longest term provided for the offence, or fine, or both.	According as offence abetted is Cognizable or Non-Cognizable	According as offence abetted is bailable or Non- bailable.	Court by which offence abetted is triable
120	If the offence be not committed.	Imprisonment extending to one-eighth part of the longest term provided for the offence, or fine, or both.	According as offence abetted is Cognizable or Non-Cognizable	Bailable	Court by which offence abetted is triable

CHAPTER VA-CRIMINAL CONSPIRACY

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court
1	2	3	4	5	6
120B.	Criminal conspiracy to commit an offence punishable with imprisonment for life or rigorous imprisonment for a term of 2 years or upward.	Same as for abetment of the offence, which is the object of the conspiracy.	According as offence which is the object of conspiracy is cognizable or non-cognizable.	According as offence is object of conspiracy is bailable or non-bailable.	Court by which abetment of the offence which is the object of conspiracy is triable.
	Any other criminal conspiracy.	Imprisonment for 6 months or fine, or both.	Non-Cognizable	Bailable	Magistrate of the first class.

CHAPTER VI - OFFENCE AGAINST THE STATE

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court triable.
1	2	3	4	5	6
121	Waging or attempting to wage War, or abetting the Waging of war, against the Government of India.	Death, or imprisonment for life and fine.	Cognizable	Non-bailable	Court of Sessions.
121A	Conspiring to commit certain offences against the State.	Imprisonment for life or imprisonment for 10 years and fine.	Cognizable	Non-bailable	Court of Sessions.
122	Collecting arms, etc, with the intention of waging war against the Government of India.	Imprisonment for life or imprisonment for 10 years and fine.	Cognizable	Non-bailable	Court of Sessions.
123	Concealing with intent to facilitate design to wage war.	Imprisonment for 10 years and fine.	Cognizable	Non-bailable	Court of Sessions.
124	Assaulting President Governor, etc., with intent to compel or restrain the exercise of any lawful power.	Imprisonment for 7 years and fine.	Cognizable	Non-bailable	Court of Sessions.
124A	Sedition.	Imprisonment for life and fine, or imprisonment for 3 years and fine, or fine.	Cognizable	Non-bailable	Court of Sessions.
125	Waging war against any Asiatic power in alliance or at peace with the Government of India, or abetting the waging of such war.	Imprisonment for life and fine, or imprisonment for 7 years and fine, or fine.	Cognizable	Non-bailable	Court of Sessions.
126	Committing depredation on the territories of any, power in alliance or at peace with the Government of India.	Imprisonment for 7 years and fine, and forfeiture of certain property.	Cognizable	Non-bailable	Court of Session
127	Receiving property, taken by war or depredation mentioned in sections 125 and 126.	Imprisonment for 7 years and fine, and forfeiture of certain property.	Cognizable	Non-bailable	Court of Session
128	Public servant voluntarily allowing prisoner of State or war in his custody to escape.	Imprisonment for life or imprisonment for 10 years and fine.	Cognizable	Non-bailable	Court of Session
129	Public servant negligently suffering prisoner of State or war in his custody to escape.	Simple imprisonment for 3 years and fine.	Cognizable	Non-bailable	Magistrate of the first class.
130	Aiding escape of rescuing or harboring, such prisoner, or offering any resistance to the recapture of such prisoner.	Imprisonment for life, or imprisonment for 10 years and fine.	Cognizable	Non-bailable	Court of session

CHAPTER VII-OFFENCE RELATING TO THE ARMY, NAVY AND AIR FORCE

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court triable.
1	2	3	4	5	6
131	Abetting mutiny or attempting to seduce an officer soldier sailor or airman from his allegiance or duty.	Imprisonment for life or imprisonment for 10 years and fine.	Cognizable	Non-bailable	Court of session
132	Abetment of mutiny, if mutiny is committed in consequence thereof.	Death, or imprisonment for life, or imprisonment for 10 years and fine.	Cognizable	Non-bailable	Court of session
133	Abetment of an assault by an officer, soldier sailor or airman on his superior officer when in the execution of his office.	Imprisonment for 3 years and fine.	Cognizable	Non-bailable	Magistrate of the first class
134	Abetment of such assault, if the assault is committed	Imprisonment for 7 year and fine.	Cognizable	Non-Bailable	Magistrate of the first class
135	Abetment of the desertion of an officer , soldier, sailor or airman.	Imprisonment for two year, or fine, or both.	Cognizable	Bailable	Any Magistrate.
136	Harbouring such an officer, soldier, sailor or airman who has deserted.	Imprisonment for two year, or fine, or both.	Cognizable	Bailable	Any Magistrate.
137	Deserter concealed on board merchant vessel, through negligence of master or person in charge thereof.	Fine of 500 rupees	Non-cognizable	Bailable	Any Magistrate.
138	Abetment of act of insubordination by an officer, soldier, sailor or airman if the offence be committed in consequence.	Imprisonment for 6 months, or fine or both.	Cognizable	Bailable	Any Magistrate.
140	Wearing the dress or carrying any token used by a soldier, sailor or airman with intend that it may be believed that he is such a soldier, sailor or airman.	Imprisonment for 3 months or fine of 500 rupees, or both	Cognizable	Bailable	Any Magistrate.

CHAPTER VIII -OFFENCES AGAINST THE PUBLIC TRANQUILLITY

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court triable.
1	2	3	4	5	6
143	Being member of an unlawful assembly.	Imprisonment for 6 months of fine, or both	Cognizable	Bailable	Any Magistrate
144	Joining an un lawful assembly armed with any deadly weapon.	Imprisonment for 2 year, or fine or both	Cognizable	Bailable	Any Magistrate
145	Joining or continuing in an unlawful assembly, knowing that it has been commanded to disperse.	Imprisonment for 2 year, or fine or both	Cognizable	Bailable	Any Magistrate
147	Rioting.	Imprisonment for 2 years, or fine, or both.	Cognizable	Bailable	Any Magistrate.
148	Rioting armed with deadly weapon.	Imprisonment for 3 years, or fine, or both.	Cognizable	Bailable	Magistrate of the first class.
149	If an offence be committed by any member of an unlawful Assembly, every other member of such assembly shall be guilty of the offence.	The same as for the offence.	According as offence is cognizable or non-cognizable.	According as offence is bailable or non- bailable	The Court by which the offence is triable.
150	Hiring engaging or employing persons to take part in an un-lawful assembly.	The same as for a member of such assembly and for any offence committed by any member of such assembly.	Cognizable	According as offence is bailable or non- bailable	The Court by which the offence is triable.
151	Knowingly joining or continuing in any assembly of five or more persons after it has been commanded to disperse.	Imprisonment for 6 months or fine or both.	Cognizable	Bailable	Any Magistrate
152	Assaulting or obstructing public servant when suppressing riot, etc.	Imprisonment for 3 years, or fine, or both.	Cognizable	Bailable	Magistrate of the first class.
153	Wantonly giving provocation with intent to cause riot, if rioting be committed.	Imprisonment for 1 year, or fine, or both.	Cognizable	Bailable	Magistrate of the first class.
153	If not committed.	Imprisonment for 6 months, or fine, or both.	Cognizable	Bailable	Any Magistrate.
153A.	Promoting enmity between classes.	Imprisonment for 3 year, or fine, or both.	Cognizable.	Non-Cognizable.	Magistrate of the first class.
153A.	Promoting enmity between classes in place of worship, etc.	Imprisonment for 5 years, and fine.	Cognizable.	Non-Cognizable.	Magistrate of the first class.
1[153-AA	Knowingly carrying arms in any procession or organising or holding or taking part in any mass drill or mass training with arms.	Imprisonment for 6 months and fine of 2,000 rupees	Cognizable	Non-bailable	Any Magistrate]
153B.	Imputations, assertions prejudicial to national integration.	Imprisonment for 3 year, or fine, or both.	Cognizable.	Non-bailable	2[Magistrate of the first class.]
153B.	If committed in a place of public worship, etc.	Imprisonment for 5 years, and fine.	Cognizable.	Non-bailable	Magistrate of the first class.
154	Owner or occupier of land non giving information of riot, etc.	Fine of 1,000 rupees.	Non-cognizable.	Bailable.	Any Magistrate.
155	Person for whose benefit or on whose behalf or riot takes place not using all lawful means to prevent it.	Fine.	Non-cognizable.	Bailable.	Any Magistrate
156	Agent of owner or occupier for whose benefit a riot is committed not using all lawful means to prevent it.	Fine of 1,000 rupees.	Non-cognizable.	Bailable.	Any Magistrate
157	Harbouring persons hired for an unlawful assembly.	Imprisonment for 6 months, or fine, or both.	Cognizable.	Bailable.	Any Magistrate
158	Being hired to take a part in an unlawful assembly. or riot.	Imprisonment for 6 months, or fine, or both.	Cognizable.	Bailable.	Any Magistrate
158	Or to go armed.	Imprisonment for 2 years or fine, or both.	Cognizable.	Bailable.	Any Magistrate
160	Committing affray.	Imprisonment for one month, or fine of 100 rupees, or both.	Cognizable.	Bailable.	Any Magistrate

1. Inserted by Code of Criminal Procedure (Amendment) Act, 2005, sec. 42(a).

2. Substituted by Code of Criminal Procedure (Amendment) Act, 2005, sec. 42(b), for “Ditto”

CHAPTER IX- OFFENCES BY OR RELATING TO PUBLIC SERVANTS

*161	Being or expecting to be a Public servant, and taking a gratification other than legal remuneration in respect of an official act.	Imprisonment for 3 year or fine, or both.	Cognizable	Non-cognizable	Magistrate of the first class.
*162	Taking gratification in order by corrupt or illegal means to influence a public servant.	Imprisonment for 3 years, of fine or both.	Cognizable	Non-cognizable	Magistrate of the first class.
*163	Taking a gratification for the exercise of personal influence with a public servant.	Simple imprisonment for 1 year, or fine or both.	Cognizable	Non-cognizable	Magistrate of the first class.
*164	Abetment by public servant of the offences defined in the last two preceding clauses with reference to himself.	Imprisonment for 3 years, or fine or both.	Cognizable	Non-cognizable	Magistrate of the first class.
*165	Public servant obtaining any valuable thing, without consideration, from a person concerned in any proceeding of business transacted by such public servant.	Imprisonment for 3 years, or fine or both.	Cognizable	Non-cognizable	Magistrate of the first class.
*165A	Punishment for abetment of offences punishable under section 161 or section 165.	Imprisonment for 3 years, or fine or both.	Cognizable	Non-cognizable	Magistrate of the first class.
166	Public servant disobeying a direction of the law with intent to cause injury to any person.	Simple imprisonment for 1year or fine, or both.	Non-cognizable.	Bailable	Magistrate of the first class.
167	Public servant framing an in- correct document with intent to cause injury.	Imprisonment for 3 years, or fine or both.	Cognizable	Bailable	Magistrate of the first class.
168	Public servant unlawfully engaging in trade.	Simple imprisonment for 1 year, or fine or both.	Non-cognizable	Bailable	Magistrate of the first class.
169	Public servant unlawfully buying or bidding for property.	Simple imprisonment for 2 years, or fine or both and confiscation or property if purchased.	Non-cognizable	Bailable	Magistrate of the first class.
170	Personating a Public servant.	Imprisonment for 2 years, or fine, or both.	Cognizable	Non-cognizable	Any Magistrate
171	Wearing grab or carrying token used by public servant with fraudulent intent.	Imprisonment for 3 months, or fine of 200 rupees, or both.	Cognizable	Non-cognizable	Any Magistrate

*. Sections 161 to 165 of The Indian Penal Code (45 of 1860) repealed by Prevention of Corruption Act, 1988 (49 of 1988), sec. 31 (w.e.f. 9-9-1988).

CHAPTER IXA- OFFENCES RELATING TO ELECTIONS

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court triable.
1	2	3	4	5	6
171E.	Bribery.	Imprisonment for one year, or fine, or both, or if treating only, fine only.	Non-cognizable	Bailable	Magistrate of any class.
171F.	Undue influence at an election.	Imprisonment for one year, or fine, or both.	Non-cognizable	Bailable	Magistrate of any class.
171F.	Presonation at an election.	Imprisonment for one year, or fine, or both.	Cognizable	Bailable	Magistrate of any class.
171G.	False statement in connection with an election.	Fine	Non-cognizable	Bailable	Magistrate of any class.
171H.	Illegal payments in connection with election.	Fine of 500 rupees.	Non-cognizable	Bailable	Magistrate of any class.
171-I.	Failure to keep election accounts.	Fine of 500 rupees.	Non-cognizable	Bailable	Magistrate of any class.

CHAPTER X- CONTEMPTS OF THE LAWFUL AUTHORITY OF PUBLIC SERVANTS

Section	Offence	Punishment	Cognizable or non-cognizable	Bailable or non-bailable	By what court triable
172	Absconding to avoid service of summons or other proceeding from a public servant.	Simple imprisonment for one month or fine of 500 rupees, or both.	Non-cognizable	Bailable	Any Magistrate.
172	If summons or notice require attendance in person. etc, in a court of justice	Simple imprisonment for 6 months or fine of 1000 rupees or both.	Non-cognizable	Bailable	Any Magistrate.
173	Preventing the service or the affixing of any Summons of notice or the removal of it when it has been affixed or preventing a proclamation.	Simple imprisonment for 1 month or fine of 500 rupees or both.	Non-cognizable	Bailable	Any Magistrate.
173	If summons etc., require attendance in person. etc., in a court of Justice.	Simple imprisonment for 6 month or fine of 1000 rupees, or both	Non-cognizable	Bailable	Any Magistrate.
174	Not obeying a legal order to attend at a certain place in person or by agent, or departing therefrom without authority.	Simple imprisonment for 1 month or fine of 500 rupees or both	Non-cognizable	Bailable	Any Magistrate.
174	If the order requires personal Attendance, etc. in court of justice.	Simple imprisonment for 6 months or fine of 1,000 rupees or both.	Non-cognizable	Bailable	Any Magistrate.
1[174-A	Failure to appear at specified place and specified time as required by a proclamation published under sub-section(1) of section 82 of this Code.	Imprisonment for 3 years or with fine or with both	Cognizable	Non-bailable	Magistrate of the first class.
1[174-A	In a case where declaration has been made under sub-section (4) of section 82 of this Code pronouncing a person as proclaimed offender	Imprisonment for 7 years and fine	Ditto	Ditto	Ditto]
175	Intentionally omitting to produce a document to a public servant by a person legally bound to produce or deliver such document.	Simple imprisonment for one month or fine of 500 rupees or both	2[Non-cognizable]	3[Bailable ]	The court in which the offence is committed, subject to the provisions of Chapter XXVI; or, if not committed in a court, any Magistrate.
175	If the document is required to produced in or delivered to a court of justice.	Simple imprisonment for one month, or fine of 1,000 rupees or both.	Non-cognizable	Bailable	The court in which the offence is committed subject to the provision of Chapter XXVI; or, if not committed in a court, any magistrate.
176	Intentionally emitting to give notice or information to a public servant by a person legally bound to give such notice or information.	Simple imprisonment for 1 month, or fine of 500 rupees or both.	Non-cognizable	Bailable	Any Magistrate.
	If the notice or information required respects the commission of an offence, etc.	Simple imprisonment for 6 months or fine of 1,000 rupees or both.	Non-cognizable	Bailable	Any Magistrate.
	If the notice or information is required by an order passed under sub-section (1) of section 356 of this code.	Imprisonment for 6 months or fine of 1,000 rupees or both.	Non-cognizable	Bailable	Any Magistrate.
177	Knowingly furnishing false information to a public servant.	Imprisonment for 6 months, or fine, of 1,000 rupees or both.	Non-cognizable	Bailable	Any Magistrate.
177	If the information required respects the commission of an offence. Etc.	Imprisonment for 2 years, or fine or both.	Non-cognizable	Bailable	Any Magistrate.
178	Refusing oath when duly re-quire to take oath by public servant.	Simple imprisonment for 6 months or fine of 1,000 rupees, or both.	Non-cognizable	Bailable	The court in which the offence is committed, subject to provisions Chapter XXVI; or if not committed in a court, any Magistrate.
179	Being legally bound to state truth and refusing to answer questions.	Simple imprisonment for 6 months or fine of 1,000 rupees or both.	Non-cognizable.	Bailable	The court in which the offence is committed subject to the provision of chapter XXVI; or it not committed in a court any Magistrate.
180	Refusing to sign statement made to a public servant when legally required to do so.	Simple imprisonment for 3 months or fine of 500 rupees or both.	Non-cognizable.	Bailable	The court in which the offence is committed subject to the provision of chapter XXVI; or it not committed in a court any Magistrate.
181	Knowingly stating to a public servant when legally on oath as true that which is false.	Imprisonment for 3 years and fine.	Non-cognizable.	Bailable	Magistrate of any class.
182	Giving false information to a public servant in order to cause him to use his lawful power to the injury of annoyance of any person.	Imprisonment for 6 months or fine of 1,000 rupees or both.	Non-cognizable.	Bailable	Any Magistrate.
183	Resistance to the taking of property by the lawful authority of a public servant.	Imprisonment for 6 months or fine of 1,000 rupees or both.	Non-cognizable.	Bailable	Any Magistrate.
184	Obstructing sale of property offered for sale by authority of a public servant both	Imprisonment for 1 month or fine of 500 rupees, or both.	Non-cognizable.	Bailable	Any Magistrate.
185	Bidding by a person under a legal in capacity to purchase it for property at a lawfully authority sale or bidding without intending to perform the obligations incurred thereby.	Imprisonment for 1 month or fine of 200 rupees, or both.	Non-cognizable.	Bailable	Any Magistrate.
186	Obstructing public servant in discharge of his public functions.	Imprisonment for 3 months or fine of 500 rupees, or both.	Non-cognizable	Bailable	Any Magistrate.
STATE AMENDMENT
Andhra Pradesh
Offence under 186 is cognizable. (Vide A.P.G.O. Ms No. 782, dated 5th December, 1991].
187	Omission to assist public servant when bound by law to give such assistance.	Simple imprisonment for 1 month or fine of 200 rupees, or both.	Non-cognizable	Bailable	Any Magistrate.
187	Willfully neglecting to aid a public servant who demands aid in the execution of progress, the prevention of offences etc.,	Simple imprisonment for 6 months or fine of 500 rupees, or both.	Non-cognizable	Bailable	Any Magistrate.
188	Disobedience to an order lawfully promulgated by a public servant, if such disobedience causes obstruction annoyance or injury to persons lawfully employed.	Simple imprisonment for 1 month or fine of 200 rupees, or both.	Cognizable	Bailable	Any Magistrate.
188	If such disobedience causes danger to human life, health or safety, etc.	Imprisonment for 6 months or fine of 1,000 rupees, or both.	Cognizable	Bailable	Any Magistrate.
189	Threatening a public servant with injury to him or one in whom he is interested, to induced him to do or forbear to do any official act.	Imprisonment for 2 years or fine, or both.	Non-cognizable	Bailable	Any Magistrate.
STATE AMENDMENT
Andhra Pradesh
Offence under section 189 is cognizable. [Vide A.P.G.O. Ms No.732, dated 5th December, 1991].
190	Threatening any person to induce him to refrain from making a legal application for protection from injury.	Imprisonment for 1 year or fine, or both.	Non-cognizable	Bailable	Any Magistrate.
STATE AMENDMENT
Andhra Pradesh
Offence under section 190 is cognizable. [Vide A.P.G.O. Ms No.732, dated 5th December, 1991].

1. Inserted by Code of Criminal Procedure (Amendment) Act, 2005, sec. 342(c).

2. Substituted by Code of Criminal Procedure (Amendment) Act, 2005, sec. 342(d) (i), for “Ditto”

3. Substituted by Code of Criminal Procedure (Amendment) Act, 2005, sec. 342(d) (ii) for “Ditto”

CHAPTER XI- FALSE EVIDENCE AND OFFENCES AGAINST PUBLIC JUSTICE

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court triable.
1	2	3	4	5	6
193	Giving or fabricating false evidence in a judicial proceeding.	Imprisonment for 7 years and fine.	Non-Cognizable	Bailable	Magistrate of the first class.
193	Giving or fabricating false evidence in any other case.	Imprisonment for 3 years and fine.	Non-Cognizable	Bailable	Any Magistrate
194	Giving or fabricating false evidence with intend to cause any person to be convicted of a capital offence.	Imprisonment for life, or rigorous imprisonment for 10 years and fine.	Non-Cognizable	Non-Bailable	Court of sessions.
194	If innocent person be thereby convicted and executed.	Death, or as above.	Non-Cognizable	Non-Bailable	Court of sessions.
195	Giving or fabricating false evidence with intent to procure conviction of an offence punishable with imprisonment for life or with imprisonment for 7 years or upwards.	The same is for the offence.	Non-Cognizable	Non-Bailable	Court of sessions.
196	Using in a judicial proceeding evidence known to be false or fabricated.	The same as for giving or fabricating false evidence.	Non-Cognizable	According as offence of giving such evidence is bailable or non- bailable.	Court by which offence of giving or fabricating false evidence is triable.
197	Knowingly issuing or signing a false certificate relating to any fact of which such certificate is by law admissible in evidence.	The same as for giving or fabricating false evidence.	Non-Cognizable	Bailable	Court by which offence of giving evidence is triable.
198	Using as a true certificate one known to be false in a material point.	The same as for giving or fabricating false evidence.	Non-Cognizable	Bailable	Court by which offence of giving evidence is triable.
199	False statement made in any declaration, which is by law receivable as evidence.	The same as for giving or fabricating false evidence.	Non-Cognizable	Bailable	Court by which offence of giving evidence is triable.
200	Using as true any such declaration known to be false.	The same as for giving or fabricating false evidence.	Non-cognizable.	Bailable	Court by which offence of giving false evidence is triable.
201	Causing disappearance of evidence of an offence committed, or giving false information touching it to screen the offender if a capital offence.	Imprisonment for 7 years and fine.	According as the offence in relation to which is appearance of evidence is caused is cognizable or non-cognizable.	Bailable	Court of Sessions.
	If punishable with imprisonment for life or imprisonment for 10 years.	Imprisonment for 3 years and fine.	Non-cognizable	Bailable	Magistrate of the first class.
	If punishable with less than 10 years imprisonment.	Imprisonment for a quarter of the longest term provided for the offence, or fine, or both.	Non-cognizable	Bailable	Court by which the offence is triable.
202	International omission to give inaction of an offence by a person legally bound to inform.	Imprisonment for 6 months, or fine, or both.	Non-cognizable	Bailable	Any Magistrate.
203	Giving false information respecting an offence committed.	Imprisonment for 2 years, or fine, or both.	Non-cognizable	Bailable	Any Magistrate.
204	Secreting or destroying any, document to prevent its production as evidence.	Ditto	Non-cognizable	Bailable	Magistrate of the first class.
205	False personation for the purpose of any act or proceeding in a suit or criminal prosecution, or for becoming bail.	Imprisonment for 3 years, or fine, or both.	Non-cognizable	Bailable	Magistrate of the first class.
206	Fraudulent removal or concealment, etc., of property to prevent its size as a forfeiture, or in satisfaction of a fine under sentence, or in execution of a decree.	Imprisonment for 2 years, or fine, or both.	Non-cognizable	Bailable	Any Magistrate.
207	Claiming property without right or practicing deception touching any right to it, to prevent its being taken as a forfeiture or in satisfaction of a fine under sentence or in execution of a decree.	Imprisonment for 2 years, or fine, or both.	Non-Cognizable.	Bailable	Any Magistrate.
208	Fraudulently suffering a decree to pass for a sum not due, or suffering decree to be executed after it has been satisfied.	Imprisonment for 2 years, or fine, or both.	Non-Cognizable.	Bailable	Magistrate the of any class.
209	False claim in a court of Justice.	Imprisonment for 2 years, and fine or both.	Non-Cognizable.	Bailable	Magistrate the of any class.
210	Fraudulently obtaining a decree for a sum not due, or causing a decree to be executed after it has been satisfied.	Imprisonment for 2 years, and fine or both.	Non-Cognizable.	Bailable	Magistrate the of any class.
211	False charge of offence made with intent to injure.	Imprisonment for 2 years, and fine or both.	Non-Cognizable.	Bailable	Magistrate the of any class.
	If offence charged be punishable with imprisonment for 7 years or upward.	Imprisonment for 7 years, and fine.	Non-Cognizable.	Bailable	Magistrate the of any class.
	If offence charged be capital or punishable with imprisonment for life.	Imprisonment for 7 years, and fine.	Non-Cognizable.	Bailable	Court of Sessions.
212	Harbouring an offender, if the offence be capital.	The Imprisonment for 5 years and fine.	Cognizable	Bailable	Magistrate of the first class.
	If punishable with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 3 years and fine.	Cognizable	Bailable	Magistrate of the first class.
	If punishable with imprisonment for 1 year and not for 10 years.	Imprisonment for a quarter of the longest term, and of the description, provided for the offence, or fine or both.	Cognizable	Bailable	Magistrate of the first class.
213	Taking gift, etc, to screen an offender from punishment if the offence be capital.	Imprisonment for 7 years and fine.	Cognizable	Bailable	Magistrate of the first class.
	If punishable with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 3 years and fine.	Cognizable	Bailable	Magistrate of the first class.
	If punishable with imprisonment for less than 10 years.	Imprisonment for a quarter of the longest term provided for the offence, or fine or both.	Cognizable	Bailable	Magistrate of the first class.
214	Offerings gift or restoration of property, in consideration of screening offender if the offence be capital.	The Imprisonment for 7 years and fine.	Non-Cognizable	Bailable	Magistrate of the first class.
	If punishable with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 3 years and fine.	Non-Cognizable	Bailable	Magistrate of the first class.
	If punishable with imprisonment for less than 10 years.	Imprisonment for a quarter of the longest term provided for the offence, or fine, or both.	Non-Cognizable	Bailable	Magistrate of the first class.
215	Taking gift to help to recover movable property of which a person has been deprived by an offence without causing apprehension of offender.	Imprisonment for 2 year or fine of both.	Cognizable	Bailable	Magistrate of the first class
216	Harbouring an offender who has escaped from custody, or whose apprehension has been ordered, if the offence be capital.	Imprisonment for 7 years and fine.	Cognizable	Bailable	Magistrate of the first class
	If punishable with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 3 years with or without fine.	Cognizable	Bailable	Magistrate of the first class
	If punishable with imprisonment for 1 year and not for 10 years.	Imprisonment for a quarter of the longest term provided for the offence, or fine, or both.	Cognizable	Bailable	Magistrate of the first class
216A	Harbouring robbers or dacoits.	Rigorous imprisonment for 7 years and fine.	Cognizable	Bailable	Magistrate of the first class
217	Public servant disobeying a direction of law with intend to save person from punishment, or property from forfeiture.	Imprisonment for 2 years, of fine, or both.	Non-cognizable	Bailable	Any Magistrate
218	Public servant framing an incorrect record or writing with intend to save person from punishment or property from forfeiture.	Imprisonment for 3 years or fine, or both.	Cognizable	Bailable	Magistrate of the first class
219	Public servant in a judicial proceeding corruptly making and pronouncing an order, report, verdict, or decision which he knows to be contrary to law.	Imprisonment for 7 years, or fine or both.	Non-cognizable	Bailable	Magistrate of the first class
220	Commitment for trial or confinement by a person having authority, who knows that he is acting country to law.	Imprisonment for 7 years, or fine or both.	Non- cognizable	Bailable	Magistrate of the first class.
221	International omission to apprehend on the part of a public servant by law to apprehend of offender if the offence be capital.	Imprisonment for 7 years, with or without fine.	According as the offence in relation to which commission has made is cognizable or non- Cognizable.	Bailable	Magistrate of the first class.
	If punishable with Imprisonment for life or imprisonment for 10 years.	Imprisonment for 3 years with or without fine.	Cognizable	Bailable	Magistrate of the first class.
	If punishable with imprisonment for less than 10 years.	Imprisonment for 2 years, with or without fine.	Cognizable	Bailable	Magistrate of the first class.
222	International omission to apprehend on the part of a public servant bound by law to apprehend person under sentence of a court of justice if under sentence of death.	Imprisonment for life, or imprisonment for 14 years, with or without fine.	Cognizable	Non-bailable	Court of session
	If under sentence of imprisonment for life or imprisonment for 10 year, or upwards	Imprisonment for 7 years, with or without fine.	Cognizable	Non-bailable	Magistrate of the first class.
	If under sentence of imprisonment for less than 10 years or lawfully committed to custody.	Imprisonment for 3 years, or fine or both.	Cognizable	Bailable	Magistrate of the first class.
223	Escape from confinement negligently suffered by a public servant.	Simple imprisonment for 2 years, or fine for both.	Non-cognizable	Bailable	Any Magistrate.
224	Resistance or obstruction by a person to his lawfully apprehension.	Imprisonment for 2 years, or fine or both.	Cognizable	Bailable	Any Magistrate.
225	Resistance or obstruction to the lawful apprehension of any person, or, rescuing him from lawful custody.	Imprisonment for 2 years, or fine or both.	Cognizable	Bailable	Any Magistrate.
	If charged with an offence punishable with imprisonment for life or, imprisonment for 10 years.	Imprisonment for 3 years and fine.	Cognizable	Non-Bailable	Magistrate of the first class.
	If charged with a capital offence.	Imprisonment for 7 years and fine.	Cognizable	Non-Bailable	Magistrate of the first class.
	If the person is sentenced to imprisonment for life or imprisonment for 10 years or upwards.	Imprisonment for 7 years and fine.	Cognizable	Non-Bailable	Magistrate of the first class.
	If under sentence of death.	Imprisonment for life or imprisonment for 10 years and fine.	Cognizable	Non-Bailable	Court of Sessions.
225A	Omission to apprehend, or sufferance of escape on part of public servant, in cases not other- wise provided for: -
	(a) In case of intentional omission or sufferance.	Imprisonment for 3 years, or fine, or both.	Non-cognizable	Bailable	Magistrate of the first class.
	(b) In case of negligent omission or sufferance.	Simple imprisonment for 2 years, or fine, of both.	Non-cognizable	Bailable	Any Magistrate.
225B.	Resistance or obstruction to lawful apprehension or escape or rescue in cases not otherwise provided for.	Imprisonment for 6 month or fine or both.	Cognizable	Bailable	Any Magistrate.
227	Violation of condition of remission of punishment.	Punishment of original sentence or if part of the punishment has been undergone the residue.	Cognizable	Non-Bailable	The court by which the original offence was triable.
228	Intentional insult or interruption to a public servant sitting in any stage of a judicial proceeding.	Simple imprisonment for 6 month or fine of 1,000 rupees or both.	Non-Cognizable	Bailable	The court in which the offence is committed subject to the provisions of Chapter XXVI.

STATE AMENDMENT
Andhra Pradesh
Offence under section 228 is cognizable. [Vide A.P.G.O. Ms No. dated 5th December, 1991].
¹[228A	Disclosure of identity of the victim of certain offences etc.	Imprisonment for 2 years or fine.	Cognizable	Bailable	Any Magistrate.
¹[228A	Printing or publication of a proceeding without prior permission of court.	Imprisonment for 2 years or fine.	Cognizable	Bailable	Any Magistrate.
229	Personation of a juror or assessor.	Imprisonment for 2 years or fine or both.	Cognizable	Bailable	Magistrate of the first class.
2[229-A	Failure by person released on bail or bond to appear in Court	Imprisonment for 1 year, or fine or both	Cognizable	Non-bailable	Any Magistrate]

1. Ins. by Act 43 of 1983, sec. 5. (w.e.f. 25-12-1983).

2. Inserted by Code of Criminal Procedure (Amendment) Act, 2005, sec. 42(e).

CHAPTER XII-OFFENCES RELATING TO COIN AND GOVERNMENT STAMPS

Section	Offence	Punishment	Cognizable or Non- Cognizable	Bailable or Non Bailable	By what Court triable.
1	2	3	4	5	6
231	Counterfeiting or performing any part of the process of counterfeiting coin.	Imprisonment for 7 years or fine or both.	Cognizable	Non-Bailable	Magistrate of the first class.
232	Counterfeiting or performing any part of the process of counterfeiting Indian coin.	Imprisonment for life, or imprisonment for 10 years and fine.	Cognizable	Non-Bailable	Court of Sessions.
233	Making buying or selling instrument for the purpose of counterfeiting coin.	Imprisonment for 3 years and fine.	Cognizable	Non-bailable	Magistrate of the first class.
234	Making buying or selling instrument for the purpose of counterfeiting coin.	Imprisonment for 7 years and fine.	Cognizable	Non-bailable	Court of Sessions.
235	Possession of instrument or material for the purpose of using the same for counterfeiting coin.	Imprisonment for 3 years and fine.	Cognizable	Non-Bailable	Magistrate of the first class.
235	It Indian coin.	Imprisonment for 10 years and fine.	Cognizable	Non-Bailable	Court of Session.
236	Abetting, in India, the counterfeiting, out of India, of coin.	The punishment provided for abetting the counterfeiting of such coin within India.	Cognizable	Non-Bailable	Court of Session.
237	Import or export of counterfeit coin, knowing the same to be counterfeit.	Imprisonment for 3 years and fine.	Cognizable	Non-Bailable	Magistrate of the first class.
238	Import or export of counterfeit of Indian coin, knowing the same to be counterfeit.	Imprisonment for life and imprisonment for 10 years and fine.	Cognizable	Non-Bailable	Court of session.
239	Having any counterfeit coin known to be such when it came into possession, and delivering, etc., the same to any person.	Imprisonment for 5 years and fine.	Cognizable	Non-Bailable	Magistrate of the first class.
240	Same with respect to Indian coin.	Imprisonment for 10 years and fine.	Cognizable	Non-Bailable	Court of Session.
241	Knowingly delivering to another and counterfeit coin as genuine, which when first possessed, the deliverer did not know to be counterfeited.	Imprisonment for 2 years or fin, or 10 times the value of the coin, counterfeited or both.	Cognizable	Non-Bailable	Any Magistrate.
242	Possession of counterfeit coin by a person who knew it to be counterfeit when he became possessed thereof.	Imprisonment for 3 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
243	Possession of Indian coin by a person who knew it to be counterfeit when he became possessed thereof.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
244	Person employed in a Mint causing coin to be of a different weight or composition from that fixed by law.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
245	Unlawfully taking from a Mint any coining instrument.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
246	Fraudulently diminishing the weight or altering the composition of any coin.	Imprisonment for 3 years and fine.	Cognizable	Non-cognizable	Ditto
247	Fraudulently diminishing the weight or altering the composition of Indian coin.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
248	Altering appearance of any coin with intent that it shall pass as a coin of a different description.	Imprisonment for 3 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
249	Altering appearance of Indian coin with intent that it shall pass as a coin of a different description.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
250	Delivery to another of coin possessed with the knowledge that it is altered.	Imprisonment for 5 years and fine.	Cognizable	Non-bailable	Magistrate of the first class.
251	Delivery of Indian coin possessed with the knowledge that it is altered.	Imprisonment for 10 years and fine.	Cognizable	Non-cognizable	Court of Session.
252	Possession of altered coin by a person who knew it to be altered when he became possessed thereof.	Imprisonment for 3 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
253	Possession of Indian coin by a person who knew it to be altered when he became possessed thereof.	Imprisonment for 5 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
254	Delivery to another of coin as genuine which when first possessed the deliverer did not know to be altered.	Imprisonment for 2 years, or fine, or 10 times the value of the coin.	Cognizable	Non-cognizable	Any Magistrate.
255	Counterfeiting a Government stamp.	Imprisonment for life, or imprisonment for 10 years and fine.	Cognizable	Non-cognizable	Court of Session.
256	Having possession of an instrument or material for the purpose of counterfeiting a Government stamp.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
257	Making, buying or selling instrument for the purpose of counterfeiting a Government stamp.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
258	Sale of counterfeit Government Stamp.	Imprisonment for 7 years and fine.	Cognizable	Non-cognizable	Magistrate of the first class.
259	Having possession of a counterfeit Government stamp.	Imprisonment for 7 years and fine.	Cognizable	Bailable	Magistrate of the first class.

Code of Criminal Procedure 1973 , THE FIRST SCHEDULE