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[Cites 0, Cited by 0] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(f) in The Indian Penal Code, 1860

(f)Z strikes B. B is by this provocation excited to violent rage. A, a bystander, intending to take advantage of B’s rage, and to cause him to kill Z, puts a knife into B’s hand for that purpose. B kills Z with the knife. Here B may have committed only culpable homi-cide, but A is guilty of murder.