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[Cites 0, Cited by 0] [Section 221(4)] [Section 221] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 221(4)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)A is charged with the murder of B. This is equivalent to a statement that A's act fell within the definition of murder given in sections 299 and 300 of the Ranbir Penal Code ; that it did not fall within any of the general exceptions of the same Code ; and that it did not fall within any of the five exceptions to section 300, or that if it did fall within Exception I, one or other of the three provisions to that exception apply to it.