Section 6 in The Jammu and Kashmir State Ranbir Penal Code, 1989
6. Definitions in the Code to be understood subject to exceptions.
- Throughout this Code every definition of an offence, every penal provision and every illustration of every such definition or penal provisions, shall be understood subject to the exceptions contained in the Chapter entitled "General Exceptions," though those exceptions are not repeated in such definition, penal provision or illustration.Illustration(a)The sections in this Code, which contain definitions of offences, do not express that a child under seven years of age cannot commit such offences; but the definitions are to be understood subject to the general exception [S. 82 R.P.C.] [Inserted by Act III of 1967.] which provides that nothing shall be an offence which is done by a child under seven years of age.(b)A, Police officer, without warrant apprehends Z who has committed murder. Here A is not guilty of the offence of wrongful confinement for he was bound by law to apprehend Z, and therefore the case falls within the general exception [Section 76 R.P.C.] [Inserted by Act III of 1967.] which provides that "nothing is an offence which is done by a person who is bound by law to do it".
