Whoever commits house-trespass shall be punished with imprisonment of either description for a term which may extend to one year, or with fine or which may extend to one thousand rupees, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for one year, or fine of 1,000 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Compoundable by the person in possession of the property trespassed upon.
