(1.) "Envy is the desire to have what someone else has. Jealousy is the fear of losing what you have. The more insecure you are about yourself or your relationship, the more jealous you are, because you are afraid to lose your significant other to someone else." Oliver Markus Present is a glaring example of another brutal inhuman attack with acid on a young girl of hardly 25 years of age, out of jealousy giving rise to the present appeals.
(2.) Simran @ Meena Khan (hereinafter referred to as "A -1") and Raju @ Qayoom (hereinafter referred to as "A -2") assails the judgment dated 15.01.2011 in Session Case No. 49/10 arising out of FIR No.1036/04 PS Lajpat Nagar by which appellants were held guilty of the offence punishable under Sections 326/120B of Indian Penal Code (hereinafter referred to as IPC). Appellants were absolved of the offence punishable under Section 307 IPC. Vide order on sentence dated 19.01.2011, they were sentenced to undergo rigorous imprisonment for 5 years and fine of Rs 1 Lac; in default of payment of fine, they were directed to undergo simple imprisonment for 6 months. Further, it was directed that 80% of total fine i.e Rs. 2,00,000/ - be released to the victim as compensation for her welfare. The victim has also filed an appeal under Section 372 of Cr.P.C, praying for enhancement of the sentence under Section 326 of IPC being inadequate, grant of adequate compensation and other reliefs.
(3.) Since all the three appeals are arising out of a common judgment hence, all are taken up together for consideration and being disposed of by this common judgment.
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