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[Cites 0, Cited by 6] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(Fourthly) in The Indian Penal Code, 1860

(Fourthly)— If the person committing the act knows that it is so imminently dangerous that it must, in all probability, cause death or such bodily injury as is likely to cause death, and commits such act without any excuse for incurring the risk of causing death or such injury as aforesaid.