Section 4 in The Jammu and Kashmir State Ranbir Penal Code, 1989
4. Extension of Code to extra-territorial offences.
- The provisions of this Code apply also to any offence committed by any [permanent resident of the State] [Substituted by Act III of 1967.] in any place without and beyond the Jammu and Kashmir state.Explanation. - In this section the word "offence" includes every act committed outside [the State] [Substituted by A.L.O. 2008.] which, if committed in [the State] [Substituted by A.L.O. 2008.] would be punishable under this Code.[Illustration. [Substituted by Act III of 1967.]A, who is a permanent resident of the State, commits a murder outside the State. He can be tried and convicted of murder in any place in the State, in which he may be found.]
