Section 394 in The Jammu and Kashmir State Ranbir Penal Code, 1989
394. Voluntarily causing hurt in committing robbery.
- If any person, in attempting to commit robbery, voluntarily causes hurt, such person, and any other person jointly concerned in committing or attempting to commit such robbery, shall be punished with imprisonment for life, or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.
