STATE Vs. GULAM MEER

JUDGEMENT

(1.) AFTER stating the facts given above his Lord. ship proceeded.

(2.) THE question referred to the Full Bench is: Whether a person guilty of rash and negligent driving on a public road in such a manner as to endanger human life, cannot be convicted for the offence under Section 279, I. P. C. , if in course of, or by reason of, such driving, hurt is also caused to some person?

(3.) IN other words, it is suggested that we should reconsider the decision of a Division Bench of this Court (Mehta and Khan JJ.) reported in 'madh.-B. LR 1952 Crl 302 (A)'.