Section 390(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(c)A meets Z and Z's child on the high road. A takes the child, and threatens to fling it down a precipic unless Z delivers his purse, Z, in consequence, delivers his purse. Here A has extorted the purse from Z, by causing Z to be in fear of instant hurt the child who is there present. A has therefore, committed robbery on Z.
