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Dudhnath @ Ajay Baburam Harijan vs The State Of Maharashtra on 18 October, 2011
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[I.P.C.]
Central Government Act
Section 450 in The Indian Penal Code, 1860
450. House- trespass in order to commit offence punishable with imprisonment for life.-- Whoever commits house- trespass in order to the committing of any offence punishable with 1[ imprisonment for life], shall be punished with imprisonment of either description for a term not exceeding ten years, and shall also be liable to fine.