Section 350(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)Z is riding in a palanquin. A intending to rob Z, seizes the pole, and stop the palanquin. Here A has caused cessation of motion to Z, and he has done this by his own bodily power. A has therefore, used force to Z; and as A has acted thus intentionally without Z's consent, in order to the commission of an offence, A has used criminal force to Z
