Section 390(d) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(d)A obtains property from Z by saying-"Your child is in the hands of my gang, and will be put to death unless you send us ten thousand rupees." This is extortion, and punishable as such; but it is not rubbery, unless Z is put in fear of the instant death of his child.
