Report No. 156
"Chapter VB
Attempts
40*. 120C. A person attempts to commit an offence, when-
(a) he, with the intention or knowledge requisite for committing it, does any act towards its commission;
(b) the act so done is closely connected with, and proximate to, the commission of the offence; and
(c) that act fails in its object because of facts not known to him or because of circumstances beyond his control.
* These seems to be mistakenly numbered as '40' and '41'.
41*. 120D. Whoever is guilty of an attempt to commit an offence punishable with imprisonment for life or with imprisonment for specified term, shall, where no express provision is made for the punishment of such attempt, be punished with imprisonment of any description provided for the offence, for a term which may extend to one half of the imprisonment for life or, as the case maybe, one-half of the longest term of imprisonment provided for that offence, or with such fine as is provided for the offence or with both."
* These seems to be mistakenly numbered as '40' and '41'.
