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Citedby 109 docs - [View All]
Dal Chand vs The State on 27 August, 1964
Dinesh Thakur vs State Of Bihar on 9 April, 1969
Raghubir Singh & Others Etc vs State Of Bihar on 19 September, 1986
Bipin vs State on 10 February, 2010
Satho Tanti And Anr. vs The State Of Bihar on 11 January, 1973

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[I.P.C.]
Central Government Act
Section 442 in The Indian Penal Code, 1860
442. House- trespass.-- Whoever commits criminal trespass by entering into or remaining in any building, tent or vessel used as a human dwelling or any building used as a place for worship, or as a place for the custody of property, is said to commit" house- trespass". Explanation.- The introduction of any part of the criminal trespasser' s body is entering sufficient to constitute house- trespass.