 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 42 29. Substitution of new section for section 109.- For section 109 of the Code, the following section shall be substituted as section 67, namely.- "67. Punishment for abetment where act abetted is committed in consequence of abetment.- Whoever abets any offence shall, if the act abetted is committed in consequence of the abetment, and no express provision is made 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 with the aid, which constitutes the abetment.1" 1. In existing section 111, the change recommended in the REport concerns the form of printing. Hence it is not included as an amendment.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back