Central Government Act
Section 459 in The Indian Penal Code, 1860
459. Grievous hurt caused whilst committing lurking house- trespass or house- breaking.-- Whoever, whilst committing lurking house- trespass or house- breaking, causes grievous hurt to any person or attempts to cause death or grievous hurt to any person, shall be punished with 1[ imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.