Rash driving or riding on a public way

What amounts to rash driving or riding on a public way

The effect of driving or riding must be either that the human life was in fact endangered or that hurt or injury was likely to be caused. The two main essential requirements are:

• Driving of a vehicle or riding it on a public way,
• Such driving or riding must be so rash or negligent as to endanger the human life, or likely to cause hurt or injury to any other person.

There can be no civil action for negligence if the negligent act or omission has not been attended by an injury to any person; but bare negligence involving the risk of injury is punishable criminally, though nobody is actually hurt by it.

Punishment

Whoever by rash or negligent driving, endangers human life or causes hurt or injury to other person shall be punished with imprisonment which may extend to six month, or with fine which may extend to one thousand rupees, or both.