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[Section 116] [I.P.C.]
Central Government Act
Section 116(d) in The Indian Penal Code, 1860
(d) B abets the commission of a robbery by A, a police- officer, whose duty it is to prevent that offence. Here though the robbery be not committed, B is liable to one- half of the longest term of imprisonment provided for the offence of robbery, and also to fine.