Section 41(1) in Jammu and Kashmir Juvenile Justice Act, 1997
(1)Whoever, having the actual charge of, or control over, a juvenile, assaults, abandons, exposes or wilfully neglects the juvenile or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such juvenile unnecessary mental or physical suffering, shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
