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[Section 390] [I.P.C.]
Central Government Act
Section 390(a) in The Indian Penal Code, 1860
(a) A holds Z down, and fraudulently takes Z' s money and jewels from Z' s clothes, without Z' s consent. Here A has committed theft, and, in order to the committing of that theft, has voluntarily caused wrongful restraint to Z. A has therefore committed robbery.