Section 385 in The Jammu and Kashmir State Ranbir Penal Code, 1989
385. Putting person in fear of injury in order to commit extortion.
- Whoever, in order to the committing of extortion, puts any person in fear, or attempts to put any person in fear, of any injury, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
