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[Section 37] [I.P.C.]
Central Government Act
Section 37(b) in The Indian Penal Code, 1860
(b) A and B are joint jailors, and as such have the charge of Z, a prisoner, alternatively for six hours at a time. A and B, intending to cause Z' s death, knowingly co- operate in causing that effect by illegally omitting, each during the time of his attendance, to furnish Z with food supplied to them for that purpose. Z dues of hunger. Both A and B are guilty of the murder of Z.
1. Subs. by Act 27 of 1870, s. 1, for the original section.