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Pran Nath Tikku vs Rajinder Maheshwari on 25 July, 2002
M. Pushpanathen Marimuthu vs The State Of Maharashtra on 28 February, 1977
Janardan Sarvottam Rao vs The State Of Maharashtra on 17 September, 1975
Suraj Narain Prasad Singh And Ors. vs Emperor on 21 December, 1933
Lakshmanan Sundaram vs State Of Kerala on 2 February, 1989

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[I.P.C.]
Central Government Act
Section 386 in The Indian Penal Code, 1860
386. Extortion by putting a person in fear of death or grievous hurt.-- Whoever commits extortion by putting any person in fear of death or of grievous hurt to that person or to any other, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.