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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 111(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(b)A instigates B to burn Z's house. B sets fire to the house and at the same time commits theft of property there. A, though guilty of abetting the burning of the house, is not guilty of abetting the theft; for the theft was a distinct act, and not a probable consequence of the burning.