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Penal Code (45 of 1860) , S.304A— Negligent driving along public way - If a pedestrain suddenly crosses a road without taking note on the approaching bus there is every possibility of his dashing against the bus without the driver becoming aware of it. The bus driver cannot save accident however slowly he may be driving and therefore he cannot be held to be negligent in such a case. Cri. Appeal No. 790 of 1967, D/- 24-1-1969 (Bom.); Reversed. (Para 4)