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Cal. HC: Rash Driving With Knowledge That it May Lead to Fatal Accident Can be Tried U/S 304(II) IPC - (16 Dec 2022)

CRIMINAL

Calcutta High Court while refusing to quash proceedings under Section 304 Part II of IPC in motor accident case has observed that reckless driving with the "knowledge" that it may cause death of any by-stander, himself & his fellow passengers can be prosecuted under Part II of Sec. 304 of IPC.

Tags : CALCUTTA HIGH COURT   RASH DRIVING   ACCIDENT   KNOWLEDGE  

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