STATE OF KARNATAKA Vs. JOSEPH RODRIGUES

JUDGEMENT

(1.) IN this nation where great tradition and culture exists, where right from ancient times, it is stated (where woman is given respect, only in that place God resides) yet another brutal inhuman attack with acid on a young girl of hardly 20 years of age, has given rise to the present appeals.

(2.) BEING aggrieved by the judgment and sentence dated 6. 5. 2005 holding the accused guilty of the offence under Section 326 of IPC, and sentencing him to undergo R. I. for 5 years and 3 months with a fine, the accused has filed Criminal Appeal No. 1239/2004, whereas the State aggrieved by acquittal of the accused for offence under Section 307 of IPC, has filed Criminal appeal 1065/2004. The State has also filed Criminal Appeal No. 1066/2004 under Section 377 of Cr. P. C, praying for enhancement of the sentence under Section 326 of IPC. on the ground that the sentence is inadequate. Since we have to consider same evidence and same judgment to decide these three appeals, all are taken up together for consideration and being disposed of by this common judgment.

(3.) THE case of the prosecution in brief is as follows: