Central Government Act
Section 350(c) in The Indian Penal Code, 1860
(c) Z is riding in a palanquin. A, intending to rob Z, seizes the pole and stops the palanquin. Here A has caused cessation of motion to Z, and he has done this by his own bodily power. A has therefore used force to Z; and as A has acted thus intentionally, without Z' s consent, in order to the commission of an offence. A has used criminal force to Z.