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Citedby 607 docs - [View All]
State vs Gulam Meer on 20 November, 1955
Sushil Ansal vs State Of Delhi Thru Cbi on 19 December, 2008
Roopchand vs State Of Chhattisgarh on 11 January, 2001
Harshad S. Mehta & Ors vs The State Of Maharashtra on 6 September, 2001
Shyamdas Shivhare vs The State Of M.P. on 26 September, 2012

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[I.P.C.]
Central Government Act
Section 338 in The Indian Penal Code, 1860
338. Causing grievous hurt by act endangering life or personal safety of others.-- Whoever causes grievous hurt to any person by doing any act so rashly or negligently as to endanger human life, or the personal safety of others, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both. Of wrongful restraint and wrongful confinement