335. Voluntarily causing grievous hurt on provocation.-- Whoever 1[ voluntarily] causes grievous hurt on grave and sudden provocation, if he neither intends nor knows himself to be likely to cause grievous hurt to any person other than the person who gave the provocation shall be punished with imprisonment of either description for a term which may extend to four years, or with fine which may extend to two thousand rupees, or with both. Explanation.- The last two sections are subject to the same provisos as Exception 1, section 300.