Section 37(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)A, a jailer, has the charge of Z, a prisoner. A intending to cause Z's death, illegally omits to supply Z with food, in consequence of which Z is much reduced in strength, but the starvation is not sufficient to cause his death. A is dismissed from his office, and B succeeds him. B, without collusion or co-operation with A, illegally omits to supply Z with food knowing that he is likely thereby to cause Z's death : Z dies of hunger, B is guilty of murder, but, as A did not co-operate with B, A is guilty only of an attempt to commit murder.
