Section 102 in The Jammu and Kashmir State Ranbir Penal Code, 1989
102. Commencement and continuance of the right of private defence of the body.
- The right of private defence of the body commences as soon as a reasonable apprehension of danger to the body arises from an attempt or threat to commit the offence though the offence may not have been committed; and it continues as long as such apprehension of danger to the body continues.
