Section 328 in The Jammu and Kashmir State Ranbir Penal Code, 1989
328. Causing hurt by means of poison, etc., with intent to commit an offence.
- Whoever administers to or causes to be taken by any person any poison or any stupefying, intoxicating or unwholesome drug, or other thing with intent to cause hurt to such person, or with intent to commit or to facilitate the commission of an offence or knowing it to be likely that he will thereby cause hurt, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
