Section 440 in The Jammu and Kashmir State Ranbir Penal Code, 1989
440. Mischief committed after preparation made for causing death or hurt.
- Whoever commits mischief, having made preparation for causing to any person death, or hurt, or wrongful restraint, or fear of death, or of hurt or of wrongful restraint, shall be punished with imprisonment of either description for a term which may extend to five years, and shall also be liable to fine.Of Criminal Trespass.
