Whoever, except in the case provided for by section 335, voluntarily causes grievous hurt, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 7 years, and fine-Cognizable-Bailable-Triable by any Magistrate-Compoundable by the person to whom hurt is caused with the permission of the court.
