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 of 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