Indian Penal Code, 1860
305. Abetment of suicide of child or insane person
If any person under eighteen years of age, any insane person, any delirious person, any idiot, or any person in a state of intoxication, commits suicide, whoever abets the commission of such suicide, shall be punished with death or 104[imprisonment for life], or imprisonment for a term not exceeding ten years, and shall also be liable to fine.
