292. Under Section 82 of the Indian Penal Code nothing is an offence which is done by a person under seven years of age, and under Section 83 nothing is an offence which is done by a child above seven years of age and under 12 who has not attained sufficient maturity of understanding to Judge the nature and consequences of his conduct. These exceptions are, however, not applicable to offences referred to in Section 130 of the Indian Railways Act (IX of 1890).
