Indian Penal Code, 1860

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Sections	Particulars
Chapter V	Of Abetment
113	Abettor present when offence is committed
Description	Whenever any person, who is absent would be liable to be punished as an abettor, is present when the act or offence for which he would be punishable in consequence of the abetment is committed, he shall be deemed to have committed such act or offence.