Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 105] [Entire Act] State of Jammu-Kashmir - Subsection Section 105(a) in The Evidence Act, 1977 (1920 A.D) (a)A, accused of murder, alleges that, by reason of unsoundness of mind, he did not know the nature of the act.
