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[Cites 0, Cited by 0] [Section 235(4)] [Section 235] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 235(4)(k) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(k)A exposes her child with the knowledge that she is thereby likely to cause its death. The child dies in consequence of such exposure. A may be separately charged with, and convicted offences under sections 317 and 304 of the Ranbir Penal Code.