Indian Penal Code, 1860
295. Injuring or defiling place of worship with intent to
insult the religion of any class
Whoever destroys, damages or defiles any place of worship, or
any object held sacred by any class of persons with the intention of thereby
insulting the religion of any class of persons or with the knowledge that any
class of persons is likely to consider such destruction, damage or defilement
as an insult to their religion, shall be punishable with imprisonment of either
description for a term which may extend to two years, or with fine, or with
both.