Analysis of Legal Difference Between Death by Negligence and Culpable Homicide
By
Ankur Mittal
There has been a tremendous increase in the cases of road accidents and road rage since past few years. The main reasons for this appear to be not only an increase in the population of the country and the consequent increase in the number of motor vehicles but also careless and reckless attitude of the people towards following traffic discipline. At the same time, death of patients due to medical negligence is on the rise. In the recent past many cases regarding medical negligence have been highlighted by the media. Besides these death/homicide may also be caused by other rash and negligent acts. All such deaths are not murders though some of them are. It all depends upon the facts and circumstances of the case whether such a death would be characterized as murder or culpable homicide not amounting to murder or death by negligence. The death of a person may be caused with or without an intention or knowledge. Similarly, it may be caused by reckless and rash conduct. The death caused ....