Whoever assaults or uses criminal force to any person on grave and sudden provocation given by that person, shall be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.
Explanation
The last section is subject to the same Explanation as section 352.
CLASSIFICATION OF OFFENCE
Punishment-Simple imprisonment for one month, or fine of 200 rupees, or both-Non-cognizable-Bailable-Triable by any Magistrate-Compoundable by the person assaulted or to whom criminal force is used.
