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[Cites 0, Cited by 0] [Section 238(3)] [Section 238] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 238(3)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)A is charged, under section 325 of the Ranbir Penal Code, with causing grievous hurt. He proves that he acted on grave and sudden provocation. He may be convicted under section 335 of that Code.