Section 179(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(d)A is wounded in the [State of Surashtra] [Substituted by A. L. O. 200 'State of Barodo'.] and dies of his wounds in Srinagar. The Offence of causing A's death may be inquired into and tried in Srinagar.
