105. Burden of proving that case of accused comes within exceptions. –
–When a person is
accused of any offence, the burden of proving the existence of circumstances bringing the case within any
of the General Exceptions in the Indian Penal Code (45 of 1860), or within any special exception or
proviso contained in any other part of the same Code, or in any law defining the offence, is upon him, and
the Court shall presume the absence of such circumstances.
Illustrations
(a) A, accused of murder, alleges that, by reason of unsoundness of mind, he did not know the nature of the act.
The burden of proof is on A.
(b) A, accused of murder, alleges that, by grave and sudden provocation, he was deprived of the
power of self-control.
1. See, in the Act as published in Gazette of India, 1872, Pt. IV, p. 1 there is no illustration
(b).
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The burden of proof is on A.
(c) Section 325 of the Indian Penal Code (45 of 1860) provides that whoever, except in the case
provided for by section 335, voluntarily causes grievous hurt, shall be subject to certain punishments.
A is charged with voluntarily causing grievous hurt under section 325.
The burden of proving the circumstances bringing the case under section 335 lies on A.
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