Section 4(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Words referring to acts. - Words which refer to acts done, extend also to illegal omissions ; andWords to have same meaning as in Ranbir Penal Code. - All words and expressions used herein and defined in the Ranbir Penal Code and not hereinbefore defined, shall be deemed to have the meanings respectively attributed to them by that Code.
