The offence of perjury in criminal cases has been in debate for sometime now. However, the offence of perjury is not only confined to criminal cases, but also extends to other Judicial proceedings including civil cases being tried by Civil Courts exercising original jurisdiction. While the problem of perjury in criminal cases is generally confined to giving of false evidence on oath, it has a wider spectrum asfar as civil cases are concerned and includes giving false evidence, fabricating false/forged documents to be used as evidence etc. etc. The relevant sections are reproduced hereinafter :— 191 Giving false Evidence  Whoever, being legally bound by an oath or by an exepress provision of law to state the truth, or being bound to law to make declaration upon any subject, makes any statement which is false, and which he either knows or believes to be false or does not believe to be true, is said to give false evidence. Explanat ....