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[Cites 0, Cited by 0] [Section 390] [Entire Act]

Union of India - Subsection

Section 390(b) in The Indian Penal Code, 1860

(b)A meets Z on the high roads, 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.