Section 354B in The Jammu and Kashmir State Ranbir Penal Code, 1989
354B. Assault or use of criminal force to women with intent to disrobe.
- Any man who assaults or uses criminal force to any woman or abets such act with the intention of disrobing or compelling her to be naked, shall be punished with imprisonment of either description for a term which shall not be less than three years but which may extend to seven years and with fine.
