Section 7 in The Criminal Law (Amendment) Act, 2005

7. Amendment of the First Schedule.- In the First Schedule to the Code of Criminal Procedure, under the heading" I.- OFFENCES UNDER THE INDIAN PENAL CODE,"-

(a) after the entries relating to section 195, the following entries shall be inserted, namely:-

1. 2 3 4 5 6" 195A Threatening any Imprisonment for Cognizable Non- bail- Court by person to give 7 years, or fine, able which offence false evidence. or both. of giving false evidence is triable. If innocent The same as for Ditto Ditto Ditto.", Person is the offence. Convicted and sentenced in consequence of false evidence with death, or imprisonment for more than seven years. (b) in the 4th column, in the entry relating to section 196, for the word" Ditto", the word" Non- cognizable" shall be substituted.'.

8. Omission of section 25 of Act 25 of 2005 .- Section 25 of the Code of Criminal Procedure (Amendment) Act, 2005 shall be omitted. CHAPTER IV AMENDMENT TO THE INDIAN EVIDENCE ACT, 1872 CHAPTER IV AMENDMENT TO THE INDIAN EVIDENCE ACT, 1872

9. Amendment of section 154 of Act 1 of 1872 .- In the Indian Evidence Act, 1872, section 154 shall be numbered as sub- section (1) thereof and after sub- section (1) as so numbered, the following sub- section shall be inserted, namely:-" (2) Nothing in this section shall disentitle the person so permitted under sub- section (1), to rely on any part of the evidence of such witness.". T. K. VISWANATHAN, Secy. to the Govt. of India.