Whoever commits house-trespass in order to the committing of any offence punishable with imprisonment, shall be punished with imprisonment of either description for a term which may extend to two years, and shall also be liable to fine; and if the offence intended to be committed is theft, the term of the imprisonment may be extended to seven years.
CLASSIFICATION OF OFFENCE
Para I
Punishment-Imprisonment for 2 years and fine-Cognizable-Bailable-Triable by any Magistrate.
Para II
Punishment-Imprisonment for 7 years and fine-Cognizable-Non-bailable-Triable by any Magistrate-Compoundable by the person in possession of the house trespassed upon with the permission of the court.
