RANJIT SARKAR Vs. RAVI GANESH BHARDWAJ

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, inter alia, tasks us to interpret Sec. 256 of the Code of Criminal Procedure, 1973[Cr.PC].

(3.) The appellant's son, holder of a degree of Doctor of Philosophy, died relatively young at the age of 36 years. Such unfortunate death was preceded by a traumatic fall that he had from a staircase on 10/7/2014. The appellant had his son immediately admitted to a private hospital at Dum Dum, Kolkata. However, according to the appellant, it was due to the criminal medical negligence of the hospital and the doctors attending on his son that he could not survive the hemorrhage caused by such fall.