Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala High Court: Patient’s Death Due to Mere Error of Judgment Doesn’t Create Criminal Liability - (21 May 2025)

LAW OF MEDICINE

Ker. HC has observed that in a case where a patient's death results merely from error of judgment or an accident, no criminal liability could be attached to it, and mere inadvertence might create civil liability, but would not suffice to hold the medical professional concerned criminally liable.

Tags : KERALA HIGH COURT   PATIENT’S DEATH   CRIMINAL LIABILITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved