Indian Penal Code, 1860
304. Punishment for culpable homicide not amounting to
murder
Whoever commits culpable homicide not amounting to murder shall
be punished with 104[imprisonment for life], or imprisonment of
either description for a term which may extend to ten years, and shall also be
liable to fine, if the act by which the death is caused is done with the
intention of causing death, or of causing such bodily injury as is likely to
cause death,
or with imprisonment of either description for a term which may
extend to ten years, or with fine, or with both, if the act is done with the knowledge
that it is likely to cause death, but without any intention to cause death, or
to cause such bodily injury as is likely to cause death.