REGENT COMPUTRONICS PVT. LTD.

Deo Kumar Mehta Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BEHARI PRASAD VS. STATE OF BIHAR [REFERRED TO]
BAHADUR NAIK VS. STATE OF BIHAR [REFERRED TO]
ARVIND SINGH VS. STATE OF BIHAR [REFERRED TO]
RATTANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAVISHWAR MANJHI VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) Chemical burn on face, left side of neck, left shoulder, some front part of chest caused by chemical liquid (corrosive) as the chemical which happens to be sulphuric acid and it caused discoloration of necrosis of the tissues, scarring and contracture of the affected part. As the face and neck is involved, therefore, injury has been identified as grievous in nature.

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DEO KUMAR MEHTA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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