Section 92(d) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(d)A is in a house which is no fire, with Z, a child. People below hold out a blanket. A drops the child from the housetop knowing it to be likely that the fall may kill the child, but not intending to kill the child, and intending, in good faith, the child's benefit. Here, even if the child is killed by the fall, A has committed no offence.
