PARIMAL CHATTERJEE S/O LATE VIRENDRA NATH CHATTERJEE Vs. STATE OF CHHATTISGARH THROUGH DISTRICT MAGISTRATE RAIPUR

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 25-7-2012 passed by 4th Additional Sessions Judge, Raipur, District Raipur (CG) in Sessions Trial No. 152 of 2011 wherein the said Court has convicted the appellant for commission of offence under Sections 307 and 498-A of IPC and sentenced him to undergo rigorous imprisonment for ten years and to pay fine of Rs.100/- and RI for three years and to pay fine of Rs.100/- with default stipulations.

(2.) In the present case, complainant/victim is Madhumita Chatterjee who is wife of the appellant. As per version of the prosecution, she was married to appellant in the year 1990 and after marriage she was residing with the appellant at her matrimonial home where the appellant started quarreling with her after consuming liquor. On the date of incident i.e., 24-2-2011 when the victim was sitting in a computer center, appellant had thrown acid upon her as a result of which she sustained grievous burn injury. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

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