Whoever assaults or uses criminal force to any person, intending thereby to dishonour that person, otherwise than on grave and sudden provocation given by that person, shall be punished with imprisonment 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-Non-Cognizable-Bailable-Triable by any Magistrate-Compounded by the person assaulted or to whom criminal force is used.
State Amendment
Andhra Pradesh
Offence under section 355 is non-cognizable, bailable and triable by any Magistrate.
[Vide Andhra Pradesh Act 3 of 1992, sec. 2 (w.e.f. 15-2-1992)].
