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Citedby 318 docs - [View All]
State vs Hari Ballabh And Ors. on 1 February, 1962
Somnath Paul vs Ram Bharose on 22 December, 1989
T. H. Bird And Ors. vs Emperor on 12 December, 1933
Sunil Kumar Pal vs Sadan Chatterjee And Ors. on 30 November, 1950
State Of U.P. vs Raja Ram on 18 September, 1975

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[I.P.C.]
Central Government Act
Section 441 in The Indian Penal Code, 1860
441. Criminal trespass.-- Whoever enters into or upon property in the possession of another with intent to commit an offence or to intimidate, insult or annoy any person in possession of such property, or having lawfully entered into or upon such property, unlawfully remains there with intent thereby to intimidate, insult or annoy any such person, or with intent to commit an offence, is said to commit" criminal trespass".