vehicular homicide

noun | \ ˈhä-mə-ˌsīd, ˈhō- \ | ho·mi·cide

1. : a person who kills another

2. : the killing of one human being by another — compare manslaughter, murder

   — criminal homicide
   : homicide committed by a person with a criminal state of mind (as intentionally, with premeditation, knowingly, recklessly, or with criminal negligence)

   — deliberate homicide
   : homicide caused purposely and knowingly —used in Montana

   — excusable homicide
   : homicide that is committed by accident or misfortune by a person doing a lawful act by lawful means with usual and ordinary caution and without any unlawful intent and that is excused under the law; also : justifiable homicide in this entry

   — felonious homicide
   : homicide committed without justification

   — homicide by misadventure
   : homicide that occurs as the result of an accident caused by a person doing a lawful act with no unlawful intent

   — justifiable homicide
   : homicide that is committed in self-defense, in defense of another and especially a member of one's family or sometimes in defense of a residence, in preventing a felony especially involving great bodily harm, or in performing a legal duty and that is justified under the law; also : excusable homicide in this entry

   — negligent homicide
   : homicide caused by a person's criminally negligent act

   — reckless homicide
   : homicide caused by a person's reckless acts Note: In Illinois, involuntary manslaughter committed by use of a motor vehicle is called reckless homicide.

   — vehicular homicide
   : homicide committed by the use of a vehicle (as an automobile or boat)