Indian Penal Code, 1860

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Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
333	Voluntarily causing grievous hurt to deter public servant from his duty
Description	Whoever voluntarily causes grievous hurt to any person being a public servant in the discharge of his duty as such public servant, or with intent to prevent or deter that person or any other public servant from discharging his duty as such public servant, or in consequence of anything done or attempted to be done by that person in the lawful discharge of his duty as such public servant, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.