Section 164 in The Jammu and Kashmir State Ranbir Penal Code, 1989
164. Punishment for abetment by public servant of offences defined in section 162 or 163.
- Whoever, being public servant, in respect of whom either of the offences defined in the last two preceding sections is committed, abets the offence, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with bothIllustrationA is public servant, b, A's wife, receives a present as a motive for soliciting A to give an office to a particular person. A abets her doing so. B is punishable with imprisonment for a term not exceeding one year, or with fine, or with both. A is punishable with imprisonment for a term which may extend to three years, or with fine, or with both.
