Section 297 in The Jammu and Kashmir State Ranbir Penal Code, 1989
297. Trespassing on burial places, etc.
- Whoever, with the intention of wounding the feelings of any person, or of insulting the religion of any person, or with the knowledge that the feelings of any person are likely to be wounded, or that the religion of any person is likely to be insulted thereby,Commits any trespass in any place or worship or on any place of sepulture, or any place set apart for the performance of funeral rites or as a depository for the remains of the dead, or offers any indignity to any human corpse, or causes disturbance to any persons assembled for the performance of funeral ceremonies,shall be punished [with imprisonment which shall not be less than five years but may extend to ten years and shall also be liable to fine] [Substituted by Act XII of 1980, section 9, 10 and II.].
