KRISHNA MURARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 29-3-2011 passed by 9th Additional Sessions Judge (FTC), Bilaspur (CG) in Sessions Trial No. 104 of 2010 wherein the said Court convicted the appellant for the commission of offence under Section 326 of the IPC and sentenced him to undergo rigorous imprisonment for three years and to pay fine of Rs.500/- with default stipulations.

(2.) In the present case, names of the victims are Smt. Neelu Soni and Diyar Soni. Date of incident is 13-3-2010 at the house of victim situated at Pacharighat, Juna Bilaspur. As per version prosecution, both victims are wife and son of the present appellant. Appellant was suspecting his wife and was not living with her. On the date of incident at about wee hours the appellant came to the house of victim Smt. Neelu Soni and told her that she had proud of her face, but he would deface her and poured acid on her, resulting into burn injury on face, chest, leg and back by the victim. Again, he poured acid over his son Diyar Soni who also received burn injuries on different parts of the body. The matter was reported to the Police Station and after completion of investigation charge sheet was filed, the appellant did not plead guilty and the trial was conducted. After completion of trial, the trial Court convicted and sentenced the appellant as aforementioned.

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