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[Cites 0, Cited by 0] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(e) in The Indian Penal Code, 1860

(e)A attempts to pull Z’s nose, Z, in the exercise of the right of private defence, lays hold of A to prevent him from doing so. A is moved to sudden and violent passion in consequence, and kills Z. This is murder, in as much as the provocation was given by a thing done in the exercise of the right of private defence.