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Citedby 110 docs - [View All]
Jagdish vs The State And Ors. on 9 March, 1961
Abid Ali Khan And Anr. vs Prabhakara Rao H. Mawle And Anr. on 20 January, 1966
State Through Luddhur vs Lalta Singh And Ors. on 15 September, 1955
Bhudilal Manji vs Morarji Premji on 21 June, 1906
Jagdish Pandey And Ors. vs State Of Bihar on 26 June, 2000

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[I.P.C.]
Central Government Act
Section 440 in The Indian Penal Code, 1860
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 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