STATE Vs. AFROZ

JUDGEMENT

(1.) The above captioned first appeal being Crl.A.273/2014 has been filed by the appellant-State under Sec. 378 (1) of Cr.P.C. against the impugned judgment and order dtd. 13/7/2012 passed by learned Court of Sessions in FIR No.310/2009, for the offences punishable under Ss. 324/326/307/34 IPC, registered at Police Station Jamia Nagar, Delhi.

(2.) Vide above captioned second appeal being Crl.A.251/2019, the appellants-victims have also challenged the impugned judgment and order dtd. 13/7/2012 passed by learned Court of Sessions in the afore-noted FIR No.310/2009.

(3.) The facts, as enumerated in these appeals are, that on 14/10/2009 while victim/appellant No.1 along with her sister victim/appellant No.2 was returning home on a rickshaw from the Beauty Parlour where they worked, situated at Shop No.16, Gali No.8 at Gaffar Manzil, and as their rickshaw reached near Akhtar Manzil, they saw two persons sitting on blue coloured motorcycle. One of them, was aged about 30-35 years and was wearing white coloured shirt, blue jeans, Himesh Reshammiya type cap and the other person sitting on the pillion seat, was aged about 40 years and was wearing a helmet. As their rickshaw reached near them, they were attacked by said persons who poured some chemical substance from a big jug on them due to which they felt irritation. Both of them were immediately rushed to the Holy Family Hospital at around 07:30 pm and their injuries were reduced to the Medico Legal Report and they were referred to Safdarjung Hospital.