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[Cites 0, Cited by 0] [Section 211(7)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(7)(a) in The Code of Criminal Procedure, 1973

(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 Indian Penal Code (45 of 1860); that it did not fall within any of the general exceptions of the said Code; and that, if it did 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 provisos to that exception applied to it.