Section 308 in The Jammu and Kashmir State Ranbir Penal Code, 1989
308. Attempts to commit culpable homicide.
- Whoever does any act with such intention or knowledge, and under such circumstances that, if he by that act caused death, he would be guilty of culpable homicide not amounting to murder, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both; and, if hurt is caused to any person by such act, shall be punished with imprisonment of either description for a term which may extend to [seven years] [Substituted by Act III of 1967.], or with fine, or with both.IllustrationA, on grave and sudden provocation, fires pistol at Z, under such circumstances that if he thereby caused death he would be guilty of culpable homicide not amounting to murder, A has committed the offences defined in this section.
