Report No. 156
Clause 128
12.48. Under this clause a new section 304B is sought to be inserted. At the outset we must point out that in 1986 by amending Act 43 of 1986, the existing section 3048 dealing with dowry death was inserted. Therefore, the new section namely 304B under this clause cannot be given the same number. It is obvious that the Bill is much anterior.
However, a perusal of the new section shows that all those offenders who indulge in rash and negligent driving, drive or run away without informing any police station within a reasonable time after having caused death or injury. This is a phenomenon, namely, "hit and run" to escape from the liability. Therefore, this provision can be inserted as mentioned above, but the number cannot be 304B. We recommend that this may be inserted in 304A as sub-section (2).
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