Whoever commits house-trespass in order to the committing of any offence punishable with death, shall be punished with 1 [imprisonment for life], or with rigorous imprisonment for a term not exceeding ten years, and shall also be liable to fine.
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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life” (w.e.f. 1-1-1956).
