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Citedby 3 docs
Gopasundar Sabatho And Anr. vs Chunilal And Anr. on 10 September, 1954
Narayan Govind Gavate Etc vs State Of Maharashtra on 11 October, 1976
K.S. Bawa vs Director Of Enforcement on 22 January, 1990

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[Section 5] [Complete Act]
Central Government Act
Section 5(a) in The Indian Evidence Act, 1872
(a) A is tried for the murder of B by beating him with a club with the intention of causing his death. At A' s trial the following facts are in issue:-- A' s beating B with the club; A' s causing B' s death by such beating; A' s intention to cause B' s death.