Indian Penal Code, 1860
109.
Punishment of abetment if the act abetted is committed in consequence, and
where no express provision is made for its punishment
Whoever abets any
offence shall, if the act abetted is committed in consequence of the abetment,
and no express provision is made by this Code for the punishment of such
abetment, be punished with the punishment provided for the offence.
Explanation- An act or offence is said to be committed in consequence
of abetment, when it is committed in consequence of the instigation, or in
pursuance of the conspiracy, or with the aid which constitutes the abetment.
Illustrations
(a) A offers a bribe
to B, a public servant, as a reward for showing A some favor in the exercise of
B's official functions. B accepts the bribe. A has abetted the offence defined
in section 161.
(b) A instigates B to
give false evidence. B, in consequence of the instigation, commits that
offence. A is guilty of abetting that offence, and is liable to the same
punishment as B.
(c) A and B conspire
to poison Z. A in pursuance of the conspiracy, procures the poison and delivers
it to B in order that he may administer it to Z B, in pursuance of the
conspiracy, administers the poison to Z in A 's absence and thereby causes Z's
death. Here B is guilty of murder. A is guilty of abetting that offence by
conspiracy, and is liable to the punishment for murder.