Whoever, with the intention of wounding the feelings of any person, or of insulting the religion of any person, or with the knowledge that the feelings of any person are likely to be wounded, or that the religion or any person is likely to be insulted thereby,
commits any trespass in any place of worship or on any place of sepulture, or any place set apart from the performance of funeral rites or as a depository for the remains of the dead, or offers any indignity to any human corpse, or causes disturbance to any persons assembled for the performance of funeral ceremonies,
shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 1 year, or fine, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
