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[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(5)(a) in The Code of Criminal Procedure, 1973

(a)A rescues B, a person in lawful custody, and in so doing cause grievous hurt to C, a constable in whose custody B was. A may be charged with and convicted of, offences under Sections 225 and 333 of the Indian Penal Code (45 of 1860).