Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Jammu-Kashmir - Subsection Section 14(i) in The Evidence Act, 1977 (1920 A.D) (i)A is charged at B with intent to kill him. In order to show A's intent the fact of A's of having previously shot at B may be proved.
