If the offence , the committing of which, or the attempting to commit which, occasions the exercise of the right of private defence, be theft, mischief, or criminal trespass, not of any of the descriptions enumerated in the last preceding section, that right does not extend to the voluntary causing of death, but does extend, subject to the restrictions mentioned in section 99, to the voluntary causing to the wrong -doer of any harm other than death.
Comments Right of private defence short of death Section 104 will apply if the wrong doers commit or attempt to commit any of the following offences: (1) theft, (2) mischief or trespass not of the description which is covered under section 103, subject of course to restrictions mentioned in section 99; and in such a case the right of private defence of property would extend only to causing harm other than death to him; Jai Bhagwan v. State of Haryana, AIR 1999 SC 1083.
