Laws - IPC - Section 203

Section 203. Giving false information respecting an offence committed

Whoever knowing or having reason to believe that an offence has been committed, gives any information respecting that offence which he knows or believes to be false, shall be punished with imprisonment of either description for a term which may extend to two year, or with fine, or with both.

¹[Explanation: - In sections 201 and 202 and in this section the word "offence" includes any act committed at any place out of ²[India], which, if committed in ²[India], would be punishable under any of the following sections, namely, 302, 304, 382, 392, 393, 394, 395, 396, 397 398, 399, 402, 435, 436, 449, 450, 457, 458, 459 and 460.]

1. Added by Act 3 of 1894, sec.6.

2. The words "British India" have successively been subs. by the A.O.1948, the A.O.1950 and Act 3 of 1951, sec.3 and sch. to read as above.