Section 390(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)A meets Z on the high road, shows a pistol, and demands Z's purse, Z, in consequence, surrenders his purse. Here A has extorted the purse from Z by putting him in fear of instant hurt, and being at the time of committing the extortion in his presence. A has therefore, committed robbery.
