Section 114 in The Jammu and Kashmir State Ranbir Penal Code, 1989
114. Abettor present when offence is committed.
- Whenever any person, who if absent would be liable to be punished as an abettor, is present when the act or offence for which he would be punishable in consequence of the abetment is committed, he shall be deemed to have committed such act or offence.
