510. Misconduct in public by a drunken person.-- Whoever, in a state of intoxication, appears in any public place, or in any place which it is a trespass in him to enter, and there conducts himself in such a manner as to cause annoyance to any person, shall be punished with simple imprisonment for a term which may extend to twenty- four hours, or with fine which may extend to ten rupees, or with both. CHAPTER XXIII OF ATTEMPTS TO COMMIT OFFENCES CHAPTER XXIII OF ATTEMPTS TO COMMIT OFFENCES