Section 312 in The Jammu and Kashmir State Ranbir Penal Code, 1989
312. Causing miscarriage.
- Whoever voluntarily causes a woman with child to miscarry, shall if such miscarriage be not caused in good faith for the purpose of saving the life of the woman, be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both; and if the woman be quick with child, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.Explanation. - A woman who causes herself to miscarry, is within the meaning of this section.
