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 1[imprisonment for life], shall be punished with imprisonment of either description for a term not exceeding ten years, and shall also be liable to fine.
________________________________________________
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 imprisonment for life. |
Imprisonment for 10 years and fine. | Cognizable |
Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
Non-Bailable | Court of Session. | Non-Compoundable |
Compoundable by Whom | Concerned Ministry | Concerned Department |
Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |