YASHPAL @ MUKESH @ CHATTOO Vs. STATE

JUDGEMENT

(1.) VIDE impugned judgment and order dated 22.10.2007 the appellant has been convicted for the offence punishable under Section 326 IPC. Vide order dated 25.10.2007 he has been sentenced to undergo imprisonment for life.

(2.) WHILE convicting the appellant, who was charged for the offence punishable under Section 307 IPC, the learned Trial Judge has returned a finding that the evidence did not establish that the appellant intended to cause the death of the complainant Renu. Evidence established that the appellant intended to cause grievous hurt to Renu by means of a substance which was deleterious to human body. While imposing the extreme sentence to undergo imprisonment for life the learned Trial Judge has noted that Renu had not only been facially disfigured but had lost vision in both eyes and was unable to see.

(3.) THE physical deformity of Renu has been noted by the Court while recording the testimony of Renu on 9.11.2006. It has been noted that Renu aged 17 years was brought to Court in a veil by her sister and when she lifted the veil the Court noted that due to acid burn injuries the eye lids of both eyes had joined and she was rendered totally blind.