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Report No. 42 101. Substitution of new sections for section 229.- For section 229 of the Code, the following sections shall be substituted, namely.- "229. Interference with witnesses.- Whoever, by threats, bribes or other corrupt means, dissuades or attempts to dissuade any person from giving evidence before a public servant legally competent to examine him as a witness, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both. "230. Failure by person released on bail or bond to appear in court.- Whoever, having been charged with an offence and released on bail or on his own bond, fails without sufficient cause (the burden of proving which lies upon him), to appear in court in accordance with the terms of the bond, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both. Explanation.-The punishment in this section i.- (a) in addition to the punishment to which the offender would be liable on a conviction for the offence with which he is charged; and (b) without prejudice to the power of the court to order forfeiture of the bond. 231. Vexatious search without reasonable ground.- Whoever, being empowered by law to order or conduct search of any place, vexatiously and without having a reasonable ground for so doing orders or conducts such search, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both."    |
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