Indian Penal Code, 1860
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.
Illustration
A, a surgeon, in good
faith, communicates to a patient his opinion that he cannot live. The patient dies
in consequence of the shock. A has committed no offence, though he knew it to
be likely that the communication might cause the patient's death.