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[Cites 0, Cited by 0] [Section 235(4)] [Section 235] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 235(4)(i) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(i)A wrongfully strikes B with a cane. A may be separately charged with, and convicted of, offences under sections 352 and 323 of the Ranbir Penal Code.