Report No. 42
Abetment and attempt
15. Where a person abets an offence by instigating a minor to commit it, should the abettor be punishable with a punishment higher than that prescribed for abetment in general?
16. Are you in favour of introducing the principle of full vicarious liability of the master for an offence committed by a servant in the course of his employment for the benefit of the master?
17. At present, preparation to commit an offence is by itself an offence in very few cases. Would it be desirable to increase this number, and if so, in respect of what types of offences?
Offences against the State
18. Do you consider that the law relating to sedition should be amplified or modified? If so, in what respects?
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