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Indian Penal Code
   

Section 34. Acts done by several persons in furtherance of common intention
1[34. Acts done by several persons in furtherance of common intention.

When a criminal act is done by several persons in furtherance of the common intention of all, each of such persons is liable for that act in the same manner as if it were done by him alone.]

1. Subs. by Act 27 of 1870, sec. 1, for the original section.
 




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