Section 7 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
7. Insertion of section 304-B, Act XII of 1989.
- After section 304-A of the Penal Code, the following section shall be inserted namely:"304-B. Dowry death. - (1) Where the death of a woman is caused by any bums or bodily injury or occurs otherwise than under normal circumstances within seven years of her marriage and it is shown that soon before her death she was subjected to cruelty or harassment by her husband or any relative of the husband for, or in connection with, and demand for dowry, such death shall be called "dowry death", and such husband or relative shall be deemed to have caused her death.Explanation 1:- For the purpose of this sub-section, "dowry" shall have the same meaning as in section 2 of the Dowry Restraint Act, 1960 A.D.Explanation 2:- For the purpose of this sub-section, "cruelty" shall have the same meaning as in section 498-A of this Code.(2)Whoever commits dowry death shall be punished with imprisonment for a term which shall not be less than seven years but which may extend to imprisonment for life."
