Section 107 — Abetment of suicide of child or person of unsound mind.

Bharatiya Nyaya Sanhita, 2023
If any child, any person of unsound mind, any delirious person or any person in a state of intoxication, commits suicide, whoever abets the commission of such suicide, shall be punished with death or imprisonment for life, or imprisonment for a term not exceeding ten years, and shall also be liable to fine.

Official Hindi (PDF) ↗

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