Section 350(e) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(e)A throws a stone, intending or knowing it to be likely that the stone will be thus brought into contact with Z, or with Z's clothes or with something carried by Z, or that it will strike water, and dash up the water against Z's clothes or something carried by Z. Here, if the throwing of the stone produce the effect of causing any substance to come into contact with Z, or Z's clothes, A has used force to Z and if he did so without Z's consent intending thereby to injure, frighten or annoy Z, he has used criminal force to Z.
