| 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 |
Section 114. Abettor present when offence is committed
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Abetment of any offence, if abettor is present when offence is committed. | Same as for offence abetted. | According as offence abetted is cognisable or non-cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| According as offence abetted is bailable or non-bailable | Court by which offence abetted is triable | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
