Indian Penal Code, 1860

314. Death caused by act done with intent to cause miscarriage

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.

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