Report No. 196

Sopinka J then quoted from Lord Goff's judgment at pp 368-369 and said:

"Following Working Paper 28, the Law Reform Commission recommended in its (1983) Report to the Minister of Justice that the Criminal Code be amended to provide that the homicide provisions not be interpreted as requiring a physician to undertake medical treatment against the wishes of a patient, or to continue medical treatment when such treatment "has become therapeutically useless", or from requiring a physician to "cease administering appropriate palliative care intended to eliminate or to relieve the suffering of a person, for the sole reason that such care or measures are likely to shorten the life expectancy of this person" (Report 20, Euthanasia, Aiding Suicide and Cessation of Treatment)(1983)(at pp 34-35)".