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[Cites 0, Cited by 0] [Section 220(5)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(5)(b) in The Code of Criminal Procedure, 1973

(b)A commits house-breaking by day with intent to commit adultery, and commits, in the house so entered, adultery with B's wife. A may be separately charged with and convicted of, offences under Sections 454 and 497 of the Indian Penal Code (45 of 1860).