RAM NIWAS Vs. STATE

JUDGEMENT

(1.) THE obsession of the appellant at the young age of 21 years with a girl Shobha made him commit the heinous crime of throwing acid on her which ultimately caused her death.

(2.) THE facts in brief are that the appellant had an infatuation with Shobha and wanted to marry her. His overtures were spurned by Ms.Shobha. On the fateful day of 03.06.1988 at about 1.00 p.m. when Ms.Shobha was coming out from her home and going to her roof, the appellant came out of his room and catching hold of her, pulled Shobha inside the room. He threatened her with dire consequences if she refused his love and thereafter took out a bottle containing acid from underneath a box and poured it on her. In the process, the appellant also suffered some acid burns. Ms.Shobha sustained 90% burns and ultimately succumbed to the injuries on 4/5.7.1988.

(3.) ON the charge -sheet being filed, charges were framed. The appellant pleaded innocence and claimed trial. On completion of trial, the appellant was convicted under Section 302 IPC vide judgment of the learned Additional Sessions Judge dated 29.1.1996 and was sentenced to undergo life imprisonment and to pay a fine of Rs. 1,000/ -and in default thereof undergo SI for three months as per the order of sentence dated 29.1.1996. The appellant aggrieved by the same has preferred the present appeal.