Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
440	Mischief committed after preparation made for causing death or hurt
Description	Whoever commits mischief, having made preparation for causing to any person death, or hurt, or wrongful restraint, or fear of death, or of hurt, or of wrongful restraint, shall be punished with imprisonment of either description for a term which may extend to five years, and shall also be liable to fine. Of Criminal Trespass