Indian Penal Code, 1860

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Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
358	Assault or criminal force on grave provocation
Description	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. Of Kidnapping, Abduction, Slavery and Forced Labor.