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Medico-Legal Significance of Bruise

By Prof. J. P. Saxena

Published In

CrLj 1977

A bruise is called a "Contusion" This is seen as bluish coloured area on the surface of the skin, to begin with. This is due to the rupture of capillaries (Small blood vessels) and veins (Vessels which carry impure blood). This leads to the escape of blood in the tissues (These are aggregations of specialised cells which are united to perform a function) under the skin and is called "Ec-chymosis". This is usually due to an injury produced by a blunt object whip, ironbar, ball, stone, fist, boot, fall and blow or by crushing or compression, besides being due to some diseases. The degree of violence required to produce a bruise varies from firm gripping to heavy blows. This may be superficial or deep in situation. Bruises are also found on the different organs of the body chiefly in vehicular accidents. Effect of injury The immediate result may not be visible as it may take sometime for the bruise to appea ....

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