Whoever, in order to the committing of extortion, puts any person in fear, or attempts to put any person in fear, of any injury, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 2 years, or fine, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
