Every person has a right, subject to the restrictions contained in section 99, to defend- First.- His own body, and the body of any other person, against any offence affecting the human body; Secondly.-The property, whether movable or immovable, of himself or of any other person, against any act which is an offence falling under the definition of theft, robbery, mischief or criminal trespass, or which is an attempt to commit theft, robbery, mischief or criminal trespass.
Comments Defence of body and property: scope Where the accused persons armed with guns started continuous firing at members of prosecution parties, even if accused has a claim of right to the property should have approached to Magistrate it is difficult to concede right of private defence; Ayodhya Ram v. State, 1999 (4) Crimes 113: 1999 SCC (Cr) 564.
