Report No. 156

11. Causing death or injury by rash and negligent driving in hit and run cases.-

It has been found that many a time the accused who causes death or injury by rash and negligent driving run away without informing any police station within a reasonable time. In order to curb this tendency, would you suggest a change in section 304A for making the running away without informing the police station within a reasonable time, an offence punishable under the Code.