Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Goa Urban Co-Operative Bank ... vs Merces English High School, ... on 22 July, 1999

Loading...
User Queries
[Section 98] [I.P.C.]
Central Government Act
Section 98(b) in The Indian Penal Code, 1860
(b) A enters by night a house which he is legally entitled to enter. Z, in good faith, taking A for a house- breaker, attacks A. Here Z, by attacking A under this misconception, commits no offence. But A has the same right of private defence against Z, which he would have if Z were not acting under that misconception.