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Report No. 42 30. Re-numbering of sections 110 of 113.- Sections 110 to 113 of the Code shall be re-numbered as sections 68 to 71, respectively. 31. Amendment and re-numbering of section 114.- Section 114 of the Code shall be re-numbered as section 72, and in the said section as so re-numbered, the words "if absent" shall be omitted. 32. Substitution of new section for section 115.- For section 115 of the Code, the following section shall be substituted as section 73, namely.- "73. Abetment of capital offence if offence not committed.- Whoever abets the commission of a capital offence shall, if that offence be not committed in consequence of the abetment, and no express provision is made for the punishment of such abetment, be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine; and if any act for which the abettor is liable in consequence of the abetment, and which causes hurt to any person, is done, the abettor shall be liable to rigorous imprisonment for a term which may extend to fourteen years, and shall also be liable to fine."    |
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