Section 24 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
24. Punishment for cruelty to juvenile or child
Whoever, having the actual charge of, or control over, a juvenile or the child, assaults, abandons, exposes or willfully neglects the juvenile or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such juvenile or the child unnecessary mental or physical suffering shall be punishable with imprisonment for a term which may extend to one year, or fine, or with both.
