Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 300] [Entire Act] Union of India - Subsection Section 300(First) in The Indian Penal Code, 1860 (First)— That the provocation is not sought or voluntarily provoked by the offender as an excuse for killing or doing harm to any person.
