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Union of India - Section

Section 35 in The Indian Penal Code, 1860

35. When such an act is criminal by reason of its being done with a criminal knowledge or intention.—

Whenever an act, which is criminal only by reason of its being done with a criminal knowl­edge or intention, is done by several persons, each of such persons who joins in the act with such knowledge or intention is liable for the act in the same manner as if the act were done by him alone with that knowledge or intention.