Section 297 in The Indian Penal Code, 1860

297. Trespassing on burial places, etc.-- Whoever, with the intention of wounding the feelings of any person, or of insulting the religion of any person, or with the knowledge that the feelings of any person are likely to be wounded, or that the religion of any person is likely to be insulted thereby, commits any trespass in any place of worship or on any place of sepulture, or any place set apart for the performance of funeral rites or as a depository for the remains of the dead, or offers any indignity to any human corpse, or causes disturbance to any persons assembled for the performance of funeral ceremonies,

1. S. 294A ins. by Act 27 of 1870, s. 10.

2. Subs. by the A. O. 1937, for" not authorised by Government".

3. Subs. by Act 3 of 1951, s. 3 and Sch., for" a lottery organised by the Central Government or the Government of a Part A State or a Part B State" which had been subs. by the A. O. 1950, for" a State lottery".

4. Subs. by the A. O. 1950, for" Provincial".

5. Ins. by Act 25 of 1927, s. 2.

6. Subs. by the A. O. 1950, for" His Majesty' s subjects".

7. Subs. by Act 41 of 1961, s. 3, for certain words.

8. Subs. by s. 3, ibid., for" two years".

shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.