Central Government Act
Section 358 in The 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 labour