Section 338 in The Jammu and Kashmir State Ranbir Penal Code, 1989
338. Causing grievous hurt by act endangering life or personal safety of others.
- Whoever causes grievous hurt to any person by doing any act to rashly or negligently as to endanger human life, or the personal safety of others, shall be punished with imprisonment, of either description for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both.Of Wrongful Restraint and Wrongful Confinement.
