Whoever does any act so rashly or negligently as to endanger human life or the personal safety of others, shall be punished with imprisonment of either description for term which may extend to three months, or with fine which may extend to two hundred and fifty rupees, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 3 months, or fine of 250 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
