Indian Penal Code, 1860
211. False
charge of offence made with intent to injure
Whoever, with intent
to cause injury to any person, institutes or causes to be instituted any criminal
proceeding against that person, or falsely charges any person with having
committed an offence, knowing that there is no just or lawful ground for such
proceeding or charge against that person, shall be punished with imprisonment
of either description for a term which may extend to two years, or with fine,
or with both;
and if such criminal
proceeding be instituted on a false charge of an offence punishable with death,
104[imprisonment for life], or imprisonment for seven years or
upwards, shall be punishable with imprisonment of either description for a term
which may extend to seven years, and shall also be liable to fine.