House-trespass in order to commit offence punishable with imprisonment
House-trespass in order to commit offence punishable with imprisonment.
451. Whoever commits house-trespass in order to the committing of any offence punishable with imprisonment, shall be punished with imprisonment of either description for a term which may extend to two years, and shall also be liable to fine ; and if the offence intended to be committed is theft, the term of the imprisonment may be extended to seven years.