Whoever commits mischief having made preparation for causing to any person death, or hurt, or wrongful restraint, or fear of death or of hurt, or of wrongful restraint, shall be punished with imprisonment of either description for a term which may extend to five years and shall also be liable to fine.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 5 years and fine-Cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
