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

State of Jammu-Kashmir - Subsection

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

(a)A rescues B, a person in lawful custody, and in so doing causes grievous hurt to C, a constable in whose custody B was. A may be charged with, and convicted of, offences under sections 225 and 333 of the Ranbir Penal Code.