Section 449 in The Jammu and Kashmir State Ranbir Penal Code, 1989
449. House-trespass in order to commit offence punishable with death.
- Whoever commits house-trespass in order to the committing of any offence punishable with death, shall be punished with imprisonment for life, or rigorous imprisonment for a term not exceeding ten years, and shall also be liable to fine.
