122. Being found under suspicious circumstances between sunset and sunrise.
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 board any vessel or boat without being able satisfactorily to account for his presence there, or(d)lying or loitering in any street, yard 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 shall be on such person) any implement of house-breaking,—shall, on conviction, be punished with imprisonment which may extend to one year, but shall not, except for reasons to be recorded in writing, be less than one month and shall also be liable to fine which may extend to one hundred rupees.
