Report No. 42
181. Revised sections in place of sections 426 to 432.-
For sections 426 to 432 of the Code, the following sections shall be substituted, namely.-
"426. Punishment for mischie.-Whoever commits mischief shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
427. Mischief causing damage to public property or machinery to the amount of one hundred rupees.- Whoever commits mischief in respect of any property of the Government or of a local authority or in respect of any machinery, and thereby causes loss or damage to the amount of one hundred rupees or upwards, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
428. Mischief by killing or maiming animal.- Whoever commits mischief by killing, poisoning, maiming or rendering useless, any elephant, camel, horse, mule, buffalo, bull, cow, or ox, whatever may be the value thereof, or any other animal of the value of two hundred rupees or upwards, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
429. Mischief by causing diminution of supply of water or inundation or obstruction in public drainage.- Whoever commits mischief by doing any act which causes, or which he knows to be likely to caus.-
(a) a diminution of the supply of water to the public or to any person for any purpose; or
(b) an inundation of, or obstruction to, any public drainage, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
430. Mischief by injury to public road, bridge, river or channel.- Whoever commits mischief by doing any act which renders any public road, bridge, navigable channel, natural or artificial, impassable or less safe for travelling or conveying property, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
431. Mischief committed after preparation made for causing death or hurt, or wrongful restraint.- 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 seven years, and shall also be liable to fine.
432. Mischief by destroying, moving or rendering less useful air-route, beacon etc.- Whoever commits mischief by destroying or moving or rendering less useful any air-route, beacon or aerodrome light, or any light at or in the neighbourhood of an air-route or aerodrome provided in compliance with law, or any other thing exhibited or used for the guidance of aircraft, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both."
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