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IPC Section 120A. Definition of criminal conspiracy.


1When two or more persons agree to do, or cause to be done,-

(1) an illegal act, or

(2) an act which is not illegal by illegal means, such an agreement is designated a criminal conspiracy: Provided that no agreement except an agreement to commit an offence shall amount to a criminal conspiracy unless some act besides the agreement is done by one or more parties to such agreement in pursuance thereof.

Provided that no agreement except an agreement to commit an offence shall amount to a criminal conspiracy unless some act besides the agreement is done by one or more parties to such agreement in pursuance thereof.

Explanation.—It is immaterial whether the illegal act is the ultimate object of such agreement, or is merely incidental to that object.

__________________________

1. Ins. by Act 8 of 1913, sec. 3.

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Related judgement on IPC Section 120A. Definition of criminal conspiracy.

TOFAN SINGH vs. STATE OF TAMIL NADU, 2020 Latest Caselaw 582 SC SOMASUNDARAM @ SOMU vs. STATE REP. BY THE DEPUTY COMMISSIONER OF POLICE, 2020 Latest Caselaw 384 SC Central Bureau of Investigation Vs. Mohd. Parvez Abdul Kayuum, 2019 Latest Caselaw 541 SC Bilal Hajar @ Abdul Hameed Vs. State Rep. by the Inspector of Police [October 10, 2018], 2018 Latest Caselaw 738 SC Mukesh & ANR. Vs. State for NCT of Delhi & Ors. [May 05, 2017], 2017 Latest Caselaw 416 SC State of Karnataka Vs. Selvi J. Jayalalitha & Ors. [FEBRUARY 14, 2017], 2017 Latest Caselaw 129 SC Rajat Prasad Vs. C.B.I. [APRIL 24, 2014], 2014 Latest Caselaw 304 SC State through CBI New Delhi Vs. Jitender Kumar Singh [February 05, 2014], 2014 Latest Caselaw 75 SC Sushil Suri Vs. C.B.I. & ANR. , 2011 Latest Caselaw 374 SC Baldev Singh Vs. State of Punjab [2009] INSC 946 (6 May 2009), 2009 Latest Caselaw 468 SC S. Shanmugadivelu, S. Nalini & Ors Vs. State By D.S.P., Cbi, Sit, Chennai [1999] INSC 202 (11 May 1999), 1999 Latest Caselaw 202 SC T. Suthenthiraraja & Ors Vs. State By D.S.P., Cbi, Sit, Chennai [1999] INSC 201 (11 May 1999), 1999 Latest Caselaw 201 SC State of Tamil Nadu Through Superintendent of Police, Cbi/Si Vs. Nalini & Ors [1999] INSC 200 (11 May 1999), 1999 Latest Caselaw 200 SC Ajay Agarwal Vs. Union of India & Ors [1993] INSC 267 (5 May 1993), 1993 Latest Caselaw 263 SC Mohammad Usman Mohammad Hussain Maniyar & ANR Vs. State of Maharashtra [1981] INSC 53 (3 March 1981), 1981 Latest Caselaw 53 SC Lennart Schussler & ANR Vs. Director of Enforcement & ANR [1969] INSC 281 (14 October 1969), 1969 Latest Caselaw 281 SC