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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 390(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)A holds Z down, and fraudulently takes Z's money and jewels from Z's clothes, without Z's consent. Here A has committed theft, and, in order to the committing of that theft, has voluntarily caused wrongful restraint to Z. A has therefore, committed robbery.