(e) A throws a stone, intending or knowing it to be likely that the stone will be thus brought into contact with Z, or with Z' s clothes, or with something carried by Z, or that it will strike water, and dash up the water against Z' s clothes or something carried by Z. Here, if the throwing of the stone produce the effect of causing any substance to come into contact with Z, or Z' s clothes, A has used force to Z, and if he did so without Z' s consent, intending thereby to injure, frighten or annoy Z, he has used criminal force to Z.