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[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(5)(i) in The Code of Criminal Procedure, 1973

(i)A wrongfully strikes B with a cane. A may be separately charged with and convicted of, offences under Sections 352 and 323 of the Indian Penal Code (45 of 1860).