TARACHAND VISHVKARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 23-1- 2017 passed by the Additional Sessions Judge, Saraipali, CG in Sessions Trial No. 58 of 2015 wherein the said Court has convicted the appellant for the commission of offence under Section 326-A of IPC, 1860 for voluntary causing hurt to victim namely Tarakram Shrivas and sentenced him to undergo RI for ten years and fine of Rs.10,000/- count with default stipulations.

(2.) In the present case, name of the victim is Tarakram Shrivas (PW/3). As per version of prosecution, on 14-7-2015 wife of the appellant namely Smt. Latika Vishvkarma call the victim Tarakram Shrivas to her home and when he reached at main road of the house of the appellant, appellant along with her wife poured acid upon his body as a result of which he sustained burn injuries and he ran away from the spot and reached to his house and called his father who immediately took him to Police Station where FIR was lodged. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced the appellants as aforementioned.

(3.) Learned counsel for the appellant would submit as under: