SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused appellant has been convicted under Sec. 307 Penal Code and sentenced to undergo rigorous imprisonment for life. For commission of offence under Sec. 324 Penal Code he has been sentenced to undergo rigorous imprisonment for one year. All the sentences were directed to run concurrently.

(2.) We have heard the learned counsels for the parties and have perused the materials on record.

(3.) The prosecution case is that on the day of the occurrence after P.W.1 the victim had left Annapoorna Hospital where she was working along with her friend one Mahesh (P.W.2) she was followed by the first and the second accused who are known to her from before. According to P.W.1, she was asked/pressurized by accused No.1 to marry with him to which she declined. P.W. 1 in her deposition had further stated that on being followed she had asked her companion friend Mahesh to walk a little quickly. However, at a certain point of time the accused No.2 suddenly came in front of her and threw acid first of all on her shoulder and then on her face and ear. This, according to the P.W.1, was done in the presence of the accused No.1.