Section 310 in The Jammu and Kashmir State Ranbir Penal Code, 1989
310. [ Thug. [Sections 310 and 311 inserted by Act III of 1967.]
- Whoever, at any time after the passing of this Act, shall have been habitually associated with any other or others for the purpose of committing robbery or child stealing by means of or accompanied with murder, is a thug.
