(2)In case where the offence under sub-section (1) is committed after sunset and before sunrise or after preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence, the penalties shall be double of those mentioned in sub-section (1).] [Substituted by Section 2 of Rajasthan Act No. 22 of 1956 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 16.7.1956).]
