Indian Penal Code, 1860

358. Assault or criminal force on grave provocation

Whoever assaults or uses criminal force to any person on grave and sudden provocation given by that person, shall be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.

Explanation- The last section is subject to the same Explanation as section 352.

Of Kidnapping, Abduction, Slavery and Forced Labor.