भारतीय दंड संहिता की धारा 108क के अनुसार, वह व्यक्ति इस संहिता के अर्थ के अन्तर्गत अपराध का दुष्प्रेरण करता है, जो 2[भारत] से बाहर और उससे परे किसी ऐसे कार्य के किए जाने का 2[भारत] में दुष्प्रेरण करता है जो अपराध होगा, यदि 2[भारत] में किया जाए ।
दृष्टांत
क 2[भारत] में ख को, जो गोवा में विदेशीय है, गोवा में हत्या करने के लिए उकसाता है । क हत्या के दुष्प्रेरण का दोषी है
Monday, 13, May, 2024
- Kerala Court directs CBI to reinvestigate Jesna Missing Case
- Supreme Court to hear Hemant Soren’s plea against arrest in ED Case on May 13th
- The Courts Today By LatestLaws.com| 11.05.2024 |
- Shardul Amarchand Mangaldas elevates outstanding talent to Equity Partner, Strengthening Leadership Team
- Lok Sabha Election 2024: Plea in Supreme Court questions EC’s delay in release of poll turnout data
- LatestLaws.com Partner Event: INBA's 13th Annual International Conference- '75th Constitution Day' and 10th Annual Awards 'Voice of Legal Fraternity', 26th Nov 2024
- High Court seeks Advocates opinion on Court relocation, says ‘environment first’
- हाईकोर्ट: विश्वविद्यालयों में छात्रों के सुधार और पुनर्वास की गाइडलाइन लागू करवाए सरकार
- Terror case: Delhi HC grants bail to alleged Indian Mujahideen operative
- Cash Transfers in Andhra Pradesh stopped by High Court until 4th Phase Voting
- TET: हाईकोर्ट की फटकार, 15 दिनों में रिक्त पदों की जानकारी दें शिक्षा व जनजातीय कार्य विभाग
- Don't make it a prestige issue: SC asks Centre to clear bills of Lawyers representing Delhi Govt
- अवैध निर्माण होने ही क्यों देते हो... हाईकोर्ट ने MCD से पूछा- आपके अधिकारी करते क्या हैं?
- Amritpal’s nomination filing process facilitated in Assam jail: State Govt to Punjab & Haryana HC
- Activist Narendra Dabholkar Murder Case: Pune Court convicts two, acquits three after 10 years
