Section 92(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(a)Z is thrown from his horse, and is insensible. A, a surgeon, finds that Z requires to be trepanned. A, not intending Z's-death, but in good faith, for Z's benefit, performs the trepan before Z recovers his power of judging for himself. A has committed no offence.
