High CourtsSingle Bench

Amarjit Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 5 April 2018 · Citation: (2018) 04 P&H CK 0119

HON’BLE JUDGES
Tejinder Singh Dhindsa, J
RESULT
Disposed Of
CASE NUMBER
CRM No. M-42936-2017 (O&M)

AI Structured Summary

Not yet generated for this judgment

Judgment

14 paragraphs · 91 words

Sr. No.,Injuries,Marked,Injury number

1,"Reddish contusion 4x5 cm present over left upper

eyelid",Yes,3

2,"A lacerated would 8x2 cm present over right side

of forehead extending to right parietal region.

Underlying bone fracture present and brain matter

Extruded out clotted blood present",Yes,1

3,"Depressed groove on the neck at and above the

level of thyroid cartilage going backward roundly

on both sides of neck upto back of neck. Width of

groove 3 to 4 cm. Floor of groove reddish brown.

On dissection subculaneous Haemorrhage

present. Mucosa of larynx and trachea congested.

Hyoid bone fractured.",Yes,2