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Section 456. Punishment for lurking house-trespass or house-breaking by night


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

CLASSIFICATION OF OFFENCE

Punishment-Imprisonment for 3 years and fine-Cognizable-Non-bailable-Triable by any Magistrate-Non-compoundable.

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Related judgement on Section 456. Punishment for lurking house-trespass or house-breaking by night