Indian Penal Code, 1860

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Sections	Particulars
Chapter IV	General Exceptions
85	Act of a person incapable of judgment by reason of intoxication caused against his will
Description	Nothing is an offence which is done by a person who, at the time of doing it, is, by reason of intoxication, incapable of knowing the nature of the act, or that he is doing what is either wrong, or contrary to law; provided that the thing which intoxicated him was administered to him without his knowledge or a against his will.