Section 350(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)Z is riding in a chanot. A lashes Z's horses, and thereby causes them to quicken their pace. Here A has caused change of motion to Z by inducing the animals to change their motion. A has therefore, used force to Z; and if A has done this without Z' consent, intending or knowing it to be likely that he may thereby injure, frighten or annoy Z, A has used criminal force to Z.
