1[A person abets an offence within the meaning of this Code who, in 2[India], abets the commission of any act without and beyond 2[India] which would constitute an offence if committed in 2[India].
Illustration
A, in 2[India], instigates B, a foreigner in Goa, to commit a murder in Goa, A is guilty of abetting murder.]
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1. Added by Act 4 of 1898, s. 3.
2. The words “British India” have successively been subs. by the A.O. 1948, the A.O. 1950 and Act 3 of 1951, s. 3 and the Sch., to read as above.
