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Citedby 2 docs
Sukhendu Maity vs Abhinaba Prakashan And Ors. on 19 April, 2005
P.K. Chakravarty vs Emperor on 30 July, 1926
Ble Justice Joymalya Bagchi Co No. ... vs Prasad Chatterjee And Others For ... on 22 February, 2013

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[Section 108] [I.P.C.]
Central Government Act
Section 108(b) in The Indian Penal Code, 1860
(b) A instigates B to murder D. B in pursuance of the instigation stabs D. D recovers from the wound. A is guilty of instigating B to commit murder. Explanation 3.- It is not necessary that the person abetted should be capable by law of committing an offence, or that he should have the same guilty intention or knowledge as that of the abettor, or any guilty intention or knowledge. Illustrations