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Vinod vs 8:00 Pm At Night. He Has Further ... on 12 November, 2008
In Re: Indian Petrochemicals ... vs Unknown on 16 August, 2007
State Of U.P. vs Tek Chand And Anr. on 4 August, 1999
Rahamat Khan @ Badal Khan And ... vs The State Of West Bengal on 24 June, 2008
Emperor vs Barendra Kumar Ghose on 26 September, 1923

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[I.P.C.]
Central Government Act
Section 394 in The Indian Penal Code, 1860
394. Voluntarily causing hurt in committing robbery.-- If any person, in committing or in attempting to commit robbery, voluntarily causes hurt, such person, and any other person jointly concerned in committing or attempting to commit such robbery, shall be punished with 1[ imprisonment for life], or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.