| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 17 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Against Property | - | Parliament of India |
Whoever commits house-trespass in order to the committing of any offence punishable with death, shall be punished with 1 [imprisonment for life], or with rigorous imprisonment for a term not exceeding ten years, and shall also be liable to fine.
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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life” (w.e.f. 1-1-1956).
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| House-trespass in order to the commission of an offence punishable with death | Imprisonment for life, or rigorous imprisonment for 10 years, and fine | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Court of Session | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
