| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 5 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Abetment | - | Parliament of India |
A person abets an offence, who abets either the commission of an offence, or the commission of an act which would be an offence, if committed by a person capable of law of committing an offence with the same intention or knowledge as that of the abettor.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| - | - | - |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| - | - | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
