108A. 1[ Abetment in India of offences outside India.-- A person abets an offence within the meaning of this Code who, in 2[ India], abets the commission of any act without and beyond 2[ India] which would constitute an offence if committed in 2[ India]. Illustration A, in 2[ India], instigates B, a foreigner in Goa, to commit a murder in Goa, A is guilty of abetting murder.]