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Citedby 2 docs
Balroop Sharma vs State Of Uttar Pradesh And Anr. on 30 September, 1955
Sri Kumar Debasish vs State Of Orissa And Anr. on 27 March, 2008
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indian penal code 1860
indian penal code doctypes: laws
indian penal code, 1860 doctypes:laws
[
Section 108
] [
I.P.C.
]
Central Government Act
Section 108(a) in The Indian Penal Code, 1860
(a) A instigates B to murder C. B refuses to do so. A is guilty of abetting B to commit murder.