Indian Penal Code, 1860

Back

Sections	Particulars
Chapter XVII	Of Offences Against Property
442	House trespass
Description	Whoever commits criminal trespass by entering into or remaining in any building, tent or vessel used as a human dwelling. or any building used as a place for worship, or as a place for the custody of property, is said to commit "House-trespass". Explanation- The introduction of any part of the criminal trespasser's body is entering sufficient to constitute house-trespass.