Whoever causes grievous hurt to any person by doing any act so rashly or negligently as to endanger human life, or the personal safety of others, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 2 years, or fine of 1,000 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Compoundable by the person to whom hurt is caused with the permission of the court.
