Section 397 in The Jammu and Kashmir State Ranbir Penal Code, 1989
397. Robbery or dacoity, with attempt to cause death or grievous hurt.
- If, at the time of committing robbery or dacoity, the offender uses any deadly weapon, or causes grievous hurt to any person, or attempts to cause death or grievous hurt to any person, the imprisonment with which such offender shall be punished shall not be less than seven years.
