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Moideenkutty Haji And Ors. vs Kunhikoya And Ors. on 20 March, 1987
Patel vs State on 17 June, 2011
Asha Das And Ors. vs The State on 16 July, 1952
Rosy And Another vs State Of Kerala And Ors. on 10 January, 2000
M. Govindaraja Pillai vs Thangavelu Pillai (Deceased By ... on 18 January, 1983

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[I.P.C.]
Central Government Act
Section 202 in The Indian Penal Code, 1860
202. Intentional omission to give information of offence by person bound to inform.-- Whoever, knowing or having reason to believe that an offence has been committed, intentionally omits to give any information respecting that offence which he is legally bound to give, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
1. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life".