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

Union of India - Subsection

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

(m)A commits robbery on B, and in doing so voluntarily causes hurt to him. A may be separately charged with, and convicted of, offences under Sections 323, 392 and 394 of the Indian Penal Code (45 of 1860).