Section 6(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(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.
