Section 111(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)A instigates B and C to break into an inhabited house at midnight for the purpose of robbery, and provides them with arms for that purpose B and C break into the house, and being existed by Z, one of the inmates, murder Z. Here is that murder was probable consequence of the abetment, A, is liable to the punishment provided for murder.
