Whoever 1[voluntarily] causes grievous hurt on grave and sudden provocation, if he neither intends nor knows himself to be likely to cause grievous hurt to any person other than the person who gave the provocation, shall be punished with imprisonment of either description for a term which may extend to four years or with fine which may extend to two thousand rupees, or with both
Explanation
The last two sections are subject to the same provisos as Explanation 1, section 300.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 4 years, or fine of 2000 rupees, or both-Cognizable-Bailable-Triable by Magistrate of the first class-Compoundable by the person to whom hurt is caused with the permission of the court.
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1. Ins. by Act 8 of 1882, sec. 8.
