Section 49 in Criminal Court Rules of the High Court of Judicature at Patna
49.
(a)Sessions Judges, in all cases in which they may convict of culpable homicide not amounting to murder, shall invariably mention in their remarks on the trial, the circumstances under which the culpable homicide was held out to amount to "murder".(b)Sessions Judges shall invariably record their opinion whether the act by which death was caused was done with the intention of causing death*, or of causing such bodily injury as was likely to cause death, or with the knowledge that it was likely to cause death, but without any intention to cause death, or to cause such bodily injury as was likely to cause death†.* Penalty, imprisonment for life or imprisonment for a term which may extend to 10 years and fine.† Penalty, imprisonment of either description for a term which may extend to 10 years or fine or both.
