Central Government Act
Section 307(c) in The Indian Penal Code, 1860
(c) A, intending to murder Z, buys a gun and loads it. A has not yet committed the offence. A fires the gun at Z. He has committed the offence defined in this section, and, if by such firing he wounds Z, he is liable to the punishment provided by the latter part of 3[ the first paragraph of] this section.