Section 93 in The Jammu and Kashmir State Ranbir Penal Code, 1989
93. Communication made in good faith.
- No communication made in good faith is an offence by reason of any harm to the person to whom it is made, if it is made for the benefit of that person.IllustrationA, a surgeon, in good faith, communicates to a patient his opinion that he cannot live. The patient does in consequence of the shock. A has committed no offence, though he know it to be likely that the communication might cause the patients death.
