Section 114CC in The Evidence Act, 1977 (1920 A.D)
114CC. [ Presumption as to dowry death. [Inserted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
- When the question is whether a person has committed the dowry death of a woman and it is shown that soon before her death such woman has been subjected by such person to cruelty or harassment for, or in connection with, any demand for dowry, the court shall presume that such person had caused the dowry death.Explanation. - For the purposes of this section, "dowry death" shall have the same meaning as in section 304B of the Ranbir Penal Code.]
