Section 450 in The Jammu and Kashmir State Ranbir Penal Code, 1989
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 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.
