Section 166A(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)fails to record any information given to him under sub- section (1) of section 154 of the Code of Criminal Procedure, Samvat 1989 (1933 A.D.) in relation to cognizable offence punishable under section 326A, section 326B, section 354, section 354B, section 370, section 370A, section 376, section 376A, [section 376AB, section 376B, section 376C, section 376D, section 376DA, section 376DB,], section 376E or section 509;
