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Citedby 301 docs - [View All]
Sheonandan Paswan vs State Of Bihar & Others on 16 December, 1982
Sheo Nandan Paswan vs State Of Bihar & Ors on 20 December, 1986
Vivekanand Kumar vs State Of Bihar on 9 May, 1995
Apurba Ballav Goswami vs State Of Assam And Ors. on 5 September, 2006
Mohd. Rizwan Mohd. Isaq @ ... vs The State Of Maharashtra (At The ... on 24 October, 2005

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[I.P.C.]
Central Government Act
Section 321 in The Indian Penal Code, 1860
321. Voluntarily causing hurt.-- Whoever does any act with the intention of thereby causing hurt to any person, or with the knowledge that he is likely thereby to cause hurt to any person, and does thereby cause hurt to any person, is said" voluntarily to cause hurt".