Whoever commits criminal trespass shall be punished with imprisonment of either description for a term which may extend to three months, with fine or which may extend to five hundred rupees, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 3 months, or fine of 500 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Compoundable by the person in possession of the property trespassed upon.
Comments
Mere vague allegations are not sufficient for conviction under section 447 for criminal trespass; Bhaskar Chattoraj v. State of West Bengal, (1991) Cr LJ 429 (SC).
