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Section 453. Punishment for lurking house-trespass or house-breaking


Whoever commits lurking house-trespass or house-breaking, shall be punished with imprisonment of either description for a term which may extend to two years, and shall also be liable to fine.

CLASSIFICATION OF OFFENCE

Punishment-Imprisonment for 2 years and fine-Cognizable-Non-bailable-Triable by any Magistrate-Non-compoundable.

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Related judgement on Section 453. Punishment for lurking house-trespass or house-breaking