Section 98(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)A enters by night a house which he is legally entitled to enter. Z, in good faith, taking A for a house-breaker, attacks A. Here Z by attacking a under this misconception, commits no offence. But A has the same right of private defence against Z, which he would have if Z were not acting under that misconception.
