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[Cites 0, Cited by 0] [Section 403(5)] [Section 403] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 403(5)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)A is tried for causing grievous hurt and convicted. The person injured afterwards dies. A may be tried again for culpable homicide.