SHAHID RIZA ALIAS RAJU Vs. STATE

JUDGEMENT

(1.) The appellant- Shahid Riza @ Raju, vide impugned judgment dated 27th August 2008, has been convicted under Section 326 of the Indian Penal Code, 1860 (hereinafter referred to as IPC) and by order dated 2 nd September, 2009 has been sentenced to undergo rigorous imprisonment for a period of seven years and to pay a fine of Rs. 25,000 and in default to undergo simple imprisonment for a period of one year.

(2.) Learned trial court has held that on 22 nd January, 2007, the appellant had thrown acid on the person of his wife- Shabana Parveen, the complainant at their house, due to which the complainant had suffered 30% to 35% burn injuries.

(3.) The allegations in brief are that on 22nd January, 2007 at about 7.30 pm, the appellant, husband of the complainant, came home and he got entangled in a heated argument with his wife-complainant when the appellant started abusing the complainants father. The appellant threatened the complainant that he had made arrangement for her and pulling her by her hair he poured acid on her face from a bottle that he took out from his pocket. The acid burnt the face of the complainant and also injured their one and a half years old daughter Shahin who was in her lap. The complainant raised an alarm upon which her father came there but the accused fled from the back gate of the house. FIR No.42/2007 was lodged on the basis of this incident at P.S. Khajuri Khas. The appellant was arrested and chargesheet was filed in the court after investigation.