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[Cites 0, Cited by 0] [Section 221(4)] [Section 221] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 221(4)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)A is charged, under section 326 of the Ranbir Penal Code with voluntarily causing grievous hurt to B by means of an instrument for shooting. This is equivalent to a statement that the case was not provided for by section 335 of the Ranbir Penal Code, and that the general exceptions did not apply to it.