IPC Section 322. Voluntarily causing grievous hurt

Whoever voluntarily causes hurt, if the hurt which the intends to cause or knows himself to be likely to cause is grievous hurt, and if the hurt which he causes is grievous hurt, is said "voluntarily to cause grievous hurt". Explanation A person is not said voluntarily to cause grievous hurt except when he both causes grievous hurt and intends or knows himself to be likely to cause grievous hurt. But he is said voluntarily to cause grievous hurt, if intending or knowing himself to be likely to cause grievous hurt of one kind; he actually causes grievous hurt of another kind. Illustration A, intending or knowing himself to be likely permanently to disfigure Z`s face, gives Z a blow which does not permanently disfigure Z`s face, but which cause Z to suffer severe bodily pain for the space of twenty days. A has voluntarily caused grievous hurt. comments Explanation The offence of grievous hurt is not caused unless the offender both causes grievous hurt and intends, or knows himself to be likely, to cause grievous hurt; Ramkaran Mohton v. State, AIR 1958 Pat 452.