Section 116, Abetment of offence punishable with imprisonment.—if offence be not committed.if abettor or person abetted be a public servant whose duty it is to prevent offence
The Indian Penal Code,... Section 116 0
Section Background:

Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

NDPS Act, criminal appeal, concurrent sentence, fine, double jeopardy, Section...
Hem Raj Vs. The State Of Himachal...
Supreme Court Of India 08-Apr-2026
criminal law, Punjab case, conviction appeal, Supreme Court India
Satvir Singh and Ors. Vs. State of...
Supreme Court Of India 27-Sep-2001
NDPS law, narcotics control, criminal procedure, Supreme Court
Umar Abdul Sakoor Sora Thia Vs. Intelligence...
Supreme Court Of India 06-Aug-1999
Maina Singh Vs. State of Rajasthan
Supreme Court Of India 17-Mar-1976

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

Add research context Type to filter