455. Lurking house- trespass or house- breaking after preparation for hurt, assault or wrongful restraint.-- Whoever commits lurking house- trespass, or house- breaking, having made preparation for causing hurt to any person, or for assaulting any person, or for wrongfully restraining any person, or for putting any person in fear of hurt or of assault or of wrongful restraint, shall be punished with imprisonment of either description or a term which may extend to ten years, and shall also be liable to fine.