Section 335. Voluntarily causing grievous hurt on provocation: -

Whoever ¹[voluntarily] causes grievous hurt on grave and sudden provocation, if he neither intends nor knows himself to be likely to cause grievous hurt to any person other than the person who gave the provocation, shall be punished with imprisonment of either description for a term which may extend to four years or with fine which may extend to two thousand rupees, or with both

Explanation: - The last two sections are subject to the same provisos as Explanation 1, section 300.