Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
449	House-trespass in order to commit offence punishable with death
Description	Whoever commits house-trespass in order to the committing of any offence punishable with death, shall be punishable with 152[imprisonment for life], or with rigorous imprisonment for a term not exceeding ten years, and shall also be liable to fine.