Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 622 docs - [View All]
Joshy vs The State on 23 August, 1985
Anisa Begum vs Masoom Ali And Ors. on 8 November, 1985
State Of M.P. vs Rakesh Kumar Gupta on 21 April, 1998
Vasu vs T. Unnikrishnan And Anr. on 17 March, 1983
State Of M.P. vs Rakesh Kumar Gupta on 21 April, 1998

User Queries
[I.P.C.]
Central Government Act
Section 451 in The Indian Penal Code, 1860
451. House- trespass in order to commit offence punishable with imprisonment.-- Whoever commits house- trespass in order to the committing of any offence punishable with imprisonment, shall be punished with imprisonment of either description for a term which may extend to two years, and shall also be liable to fine; and if the offence intended to be committed is theft, the term of the imprisonment may be extended to seven years.