(d) A is in a house which is on fire, with Z, a child. People below hold out a blanket. A drops the child, from the house- top, knowing it to be likely that the fall may kill the child, but not intending to kill the child, and intending, in good faith, the child' s benefit. Here, even if the child is killed by the fall, A has committed no offence. Explanation.- Mere pecuniary benefit is not benefit within the meaning of sections 88 89 and 92.