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State Of Maharashtra vs Sindhi Alias Raman, S/O Dalwai ... on 4 August, 1987
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Deputy Superintendent Of Police, ... vs Nabeesa W/O Abdulla And Ors. on 14 August, 1996
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Bolabhai Hirabhai vs State Of Gujarat on 20 June, 2000

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[I.P.C.]
Central Government Act
Section 84 in The Indian Penal Code, 1860
84. Act of a person of unsound mind.-- Nothing is an offence which is done by a person who, at the time of doing it, by reason of unsoundness of mind, is incapable of knowing the nature of the act, or that he is doing what is either wrong or contrary to law.