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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 179(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)A is wounded within the local limits of the jurisdiction of Court X, and dies within the local limits of the jurisdiction of Court. The offence of the culpable homicide of A may be inquired into or tried either by X or Z.