(1.) The State has preferred this appeal against the judgment and order dated 05.08.2010, rendered by learned Sessions Judge, Roorkee, District Haridwar in Sessions Trial No. 72 of 2010, whereby the respondent-accused, who was tried with and charged for the offence punishable under Section 307 of I.P.C., was acquitted.
(2.) The case of the prosecution, in a nutshell, is that PW1 Kunwar Singh submitted a written report to the Police Station, Roorkee on 18.12.2009, mentioning therein, that his daughter Km. Kavita was coming back to her house on 18.12.2009 at 2.30 P.M. after taking tuitions. When she reached near the house of Shehnawaz, Advocate, she noticed that the accused/respondent was chasing her. He was carrying a mug in his hand, which contained acid. The accused ran behind the daughter of the complainant by proclaiming that he will kill her and while saying so, he threw acid on PW2 Kavita. The face of Kavita was burned. Thereafter, the accused ran away from the spot. The victim was taken to the Joint Hospital, Roorkee for treatment. The matter was investigated and challan was put up after completing all the codal formalities.
(3.) The prosecution has examined as many as seven witnesses in support of its case. The statement of the accused was also recorded under Section 313 of Cr.P.C. He denied the case of the prosecution. The trial court acquitted the accused vide the impugned judgment dated 05.08.2010. Hence, the State has come up in appeal before this Court.
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