Report No. 42

184. Substitution of new sections for sections 443 to 460.-

For sections 443 to 460 of the Code, the following sections shall be substituted, namely.-

"443. Burglary.-A person commits burglary, i.-

(a) he commits house-trespass in order to commit theft or any offence punishable with imprisonment for seven years or with a more severe punishment; or

(b) having committed house-trespass, he commits theft or any such offence as aforesaid.

444. Punishment for criminal trespass.- Whoever commits criminal trespass, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.

445. Punishment for house-trespass.-Whoever commits house-trespass, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both."

"446. House-trespass after preparation for hurt, assault or wrongful restraint.-Whoever commits house-trespass, having made preparatio.-

(a) for causing hurt to, assaulting, or wrongfully restraining, any person; or

(b) for putting any person in fear of hurt, assault or 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."

"447. Punishment for burglary.-Whoever commits burglary, shall be punished with rigorous imprisonment for a term not exceeding ten years, and shall also be liable to fine."

"448. Grievous hurt caused whilst committing burglary.-Whoever, whilst committing burglary.-

(a) causes grievous hurt to any person, or

(b) attempt to cause death or grievous hurt to any person, shall be punished with rigorous imprisonment for a term which may extend to fourteen years, and shall also be liable to fine."

"449. All persons jointly concerned in burglary punishable where death or grievous hurt caused by one of them.- If, at the time of committing burglary, any person guilty of such offence shall voluntarily cause or attempt to cause death or grievous hurt to any person, every person jointly concerned in committing such burglary shall be punished with rigorous imprisonment for a term which may extend to fourteen years, and shall also be liable to fine."