Section 49(b) in Criminal Court Rules of the High Court of Judicature at Patna
(b)Sessions Judges shall invariably record their opinion whether the act by which death was caused was done with the intention of causing [death] [Penalty, imprisonment for life or imprisonment, for a term which may extend to 10 years or fine.], or of causing such bodily injury as was likely to cause death, or with the knowledge that it was likely to cause death, but without any intention to cause death, or to cause such bodily injury as was likely to cause [death] [Penalty, imprisonment of either description for a term which may extend to 10 years or fine or both.].
