Report No. 42

34. Re-numbering of section 117 and insertion of a new section after that section.-

Section 117 of the Code shall be re-numbered as section 75, and after the said section as so re-numbered, the following section shall be inserted, as section 76, namely.-

"76. Abetting commission of offence by a child.- Whoever abets the commission of an offence punishable with imprisonment by a child under fifteen years of age, whether or not the offence is committed in consequence of the abetment, shall be punished with imprisonment of any description provided for that offence for a term which may extend to twice the longest term of imprisonment provided for that offence, and shall also be liable to fine."