Report No. 42

182. Substitution of new sections for sections 434 to 440.-

For sections 434 to 440 of the Code, the following sections shall be substituted, namely.-

"434. Mischief with intent to destroy or make unsafe aircraft or vessel.-Whoever commits mischief to any aircraft or to any decked vessel or to any vessel of a burden of twenty tons or upwards, intending to destroy or render unsafe, or knowing it to be likely that he will thereby destroy or render unsafe, that aircraft or vessel, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine; and if such mischief is committed or attempted by fire or any explosive substance, shall be punished with imprisonment for life, or with the punishment aforesaid.

435. Mischief by fire or explosive substance with intent to cause damage to amount of one hundred rupees.---Whoever commits mischief by fire or any explosive substance, intending to cause, or knowing it to be likely that he will thereby cause damage to any property to the amount of one hundred rupees or upwards, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.

436. Mischief by fire or explosive substance with intent to destroy worship-house etc.- Whoever commits mischief by fire or any explosive substance, intending to cause, or knowing it to be likely that he will thereby cause, the destruction of.-

(a) any building which is ordinarily used as a place of worship or as a human dwelling or as a place for the custody of property; or

(b) any object therein which is held sacred by any class of persons, shall be punished with imprisonment for life, or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine."

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