भारतीय दंड संहिता की धारा 304क के अनुसार, जो व्यक्ति तेजी व लापरवाही से कोई भी काम करते हुए किसी व्यक्ति की मृत्यु कर दे तो उसे दो साल तक की सजा या जुर्माना या सजा और जुर्माना दोनों से दण्डित किया जाएगा। परंतु यह मृत्यु इरादतन न की गई हो बल्कि तेजी व लापरवाही द्वारा घटित हुई हो।
Monday, 13, May, 2024
- Court refuses to extend Supertech Chief R K Arora's interim bail
- हाईकोर्ट ने इंडियन मुजाहिदीन के को-फाउंडर को दी जमानत, निचली अदालत को दिए ये आदेश
- Kerala Court directs CBI to reinvestigate Jesna Missing Case
- Supreme Court to hear Hemant Soren’s plea against arrest in ED Case on May 13th
- The Courts Today By LatestLaws.com| 11.05.2024 |
- Shardul Amarchand Mangaldas elevates outstanding talent to Equity Partner, Strengthening Leadership Team
- Lok Sabha Election 2024: Plea in Supreme Court questions EC’s delay in release of poll turnout data
- LatestLaws.com Partner Event: INBA's 13th Annual International Conference- '75th Constitution Day' and 10th Annual Awards 'Voice of Legal Fraternity', 26th Nov 2024
- High Court seeks Advocates opinion on Court relocation, says ‘environment first’
- हाईकोर्ट: विश्वविद्यालयों में छात्रों के सुधार और पुनर्वास की गाइडलाइन लागू करवाए सरकार
- Terror case: Delhi HC grants bail to alleged Indian Mujahideen operative
- Cash Transfers in Andhra Pradesh stopped by High Court until 4th Phase Voting
- TET: हाईकोर्ट की फटकार, 15 दिनों में रिक्त पदों की जानकारी दें शिक्षा व जनजातीय कार्य विभाग
- Don't make it a prestige issue: SC asks Centre to clear bills of Lawyers representing Delhi Govt
- अवैध निर्माण होने ही क्यों देते हो... हाईकोर्ट ने MCD से पूछा- आपके अधिकारी करते क्या हैं?
