Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 350] [I.P.C.]
Central Government Act
Section 350(b) in The Indian Penal Code, 1860
(b) Z is riding in a chariot. A lashes Z' s horses and thereby causes them to quicken their pace. Here A has caused change of motion to Z by inducing the animals to change their motion. A has therefore used force to Z; and if A has done this without Z' s consent, intending or knowing it to be likely that he may thereby injure, frighten or annoy Z, A has used criminal force to Z.