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[Section 4thly] [I.P.C.]
Central Government Act
Section 4thly(e) in The Indian Penal Code, 1860
(e) A attempts to pull Z' s nose. Z, in the exercise of the right of private defence, lays hold of A to prevent him from doing so. A is moved to sudden and violent passion in consequence, and kills Z. This is murder, inasmuch as the provocation was giving by a thing done in the exercise of the right of private defence.