Section 455 in The Jammu and Kashmir State Ranbir Penal Code, 1989
455. Lurking house-trespass or house-breaking after preparation for hurt, assault or wrongful restraint.
- Whoever commits lurking house-trespass or house-breaking, having made preparation for causing hurt to any person, or for assaulting any person, or for wrongfully restraining any person or for putting any person in fear of hurt or of assault or of wrongful restraint, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
