Whoever abets the commission of an offence shall, if the person abetted does the act with a different intention or knowledge from that of the abettor, be punished with the punishment provided for the offence which would have been committed if the act had been done with the intention or knowledge of the abettor and with no other.
CLASSIFICATION OF OFFENCE
Punishment-Same as for offence abetted-According as offence abetted is cognizable or non-cognizable-According as offence abetted is bailable or non-bailable-Triable by court by which offence abetted is triable-Non-compoundable.
