Indian Penal Code, 1860

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Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
314	Death caused by act done with intent to cause miscarriage
Description	Whoever, with intent to cause the miscarriage of a woman with child, does any act which causes the death of such woman, shall be punished with imprisonment of either description for a term may extend to ten years, and shall also be liable to fine; If act done without woman's consent- And if the act is done without the consent of the woman, shall be punished either with 104[imprisonment for life], or with the punishment above mentioned. Explanation- It is not essential to this offence that the offender should know that the act is likely to cause death.