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Citedby 374 docs - [View All]
State Of Gujarat vs Chauhan Mulsinh Cheharsinh on 1 February, 2004
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Rashida Begum vs The State Of M.P. And Anr. on 11 February, 2000

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[I.P.C.]
Central Government Act
Section 336 in The Indian Penal Code, 1860
336. Act endangering life or personal safety of others.-- Whoever does any act so rashly or negligently as to endanger human life or the personal safety others, shall be punished with imprisonment of either description for a term which may extend to three months or with fine which may extend to two hundred and fifty rupees, or with both.