Section 71(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(a)A gives Z strokes stick. Here A may have committed the offence of voluntarily causing hurt to Z by the whole beating, and also by each of the blows which make up the whole beating. If A were liable to punishment for every blow, he might be imprisoned for fifty years, one for each blow, But he is liable only to one punishment for the whole beating.
