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Must AddSection 304(II) of IPC In Accidents Involving Drunk Drivers - (10 Dec 2024)

CRIMINAL

Calcutta HC has stated that in all cases of drinking and driving, where an accident had occurred, culpable homicide not amounting to murder underSection 304(II) of Indian Penal Code, 1860 must be added as a charge against the accused instead of Section 304(I) of IPC for merely reckless driving.

Tags : CALCUTTA HIGH COURT   SECTION 304(II)   RECKLESS DRIVING  

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