Section 108A in The Jammu and Kashmir State Ranbir Penal Code, 1989
108A. Abetment in Jammu and Kashmir State of offences outside the State.
- A person abets an offence within the meaning or this Code who, in Jammu and Kashmir State, abets the commission of any act without and beyond Jammu and Kashmir State which would constitute an offence if committed in Jammu and Kashmir State.IllustrationA, in Jammu and Kashmir State instigates B, a foreigner in Goa, to commit a murder in Goa. A is guilty of abetting murder.
