SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 1198 of 2008 on the file of the IV Additional Sessions Judge, Thrissur and he is challenging the conviction and sentence imposed on him for the offences under Ss. 341 and 307 IPC as per the impugned judgment dtd. 18/7/2014.

(2.) The prosecution case is that the accused, due to animosity towards the victim, who declined the marriage proposal of the accused, with the intention and knowledge that his act would cause the death of the victim, he wrongfully restrained the victim girl on 20/11/2005, at about 9 a.m., on the road near Karappadam and tried to pour acid into her mouth from a can by holding her cheeks with force and when the victim resisted, he poured acid over her head causing acid burns on her head, left cheek, neck and back of her body and the accused is thereby alleged to have committed the offences as aforesaid.

(3.) On the basis of Exhibit P1, First Information Statement of PW1, Exhibit P15 FIR was registered by PW16 on 20/11/2005. PW18, Circle Inspector, completed the investigation and filed the final report. When the accused appeared before the trial court, after hearing both sides, charge was framed against him for the offences under Ss. 341 and 307 IPC and when the accused pleaded not guilty to the charge, the prosecution examined PWs 1 to 18 and marked Exhibits P1 to P16 and MOs 1 to 3. No witness examined from the side of the accused; but, Exhibits D1 to D2(a) were marked.