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[Cites 0, Cited by 0] [Section 211(7)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(7)(b) in The Code of Criminal Procedure, 1973

(b)A is charge under section 326 of the Indian Penal Code (45 of 1860), with voluntarily causing grievous hurt to B by means of an instrument for shooting. This is equivalent to a statement that the case was not provided for by section 335 of the said Code, and that the general exceptions did not apply to it.