Section 299(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)A knows Z to be behind a bush. B does not know it. A, intending to cause, or knowing it to be likely to cause, Z's death induces B to fire at the bush. B fires and kills Z. Here B may be guilty of no offence; but A has committed the offence of culpable homicide.