Section 39 in The Jammu and Kashmir State Ranbir Penal Code, 1989
39. Voluntarily.
- A person is said to cause an effect "voluntarily" when he causes it by means whereby he intended to cause it, or by means which, at the time of employing those means, he knew or had reason to believe to be likely to cause it.IllustrationA sets fire, by night, to an inhabited house in a large town, for the purpose of facilitating robbery, and thus causes the death of a person. Here, A may not have intended to cause death, and may even be sorry that the death has been caused his act : yet, if he knew that he was likely to cause death, he has caused death voluntarily.
