102. Being found under suspicions circumstances between sunset and sun rise.
Whoever is found between sunset and sunrise-(a)armed with any dangerous instrument with intent to commit an offence; or(b)having his face covered, or otherwise disguised with intent to commit an offence; or(c)in any dwelling-house or other building or on any vehicle without being able satisfactorily to account for his presence there; or(d)lying or loitering in any street, vard or other place, being a reputed thief and without being able to give a satisfactory account of himself; or(e)having in his possession without lawful excuse (the burden of proving which excuse shallbe on such person) any implement of house-breaking.shall, on conviction, be punished with imprisonment for a term which may extend to three months.
