Section 337 in The Jammu and Kashmir State Ranbir Penal Code, 1989
337. Causing hurt by act endangering life or personal safety of others.
- Whoever causes hurt to any person by doing any act so rashly or negligently as to endanger human life, or the personal safety of others, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
