Section 300(f) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(f)Z strikes B. B is by this provocation excited to violent rage, A, a bystander, intending to take advantage of B's rage, and to cause him to kill Z, puts a knife into B's hand for that purpose. B, kills Z with the knife. Here B may have committed only culpable homicide, but A is guilty of murder.
