SRINIVASAN Vs. STATE

JUDGEMENT

(1.) THE accused, who was found guilty under Sections 326 and 302 I.P.C. in S.C.No.99/2000 on the file of the Principal Sessions Judge, Vellore, convicted and sentenced to undergo life imprisonment for the offence under Section 302 I.P.C. and 3 years R.I. for the offence under Section 326 I.P.C., is the appellant.

(2.) THE respondent/complainant, had filed a final report against the accused/appellant, seeking appropriate punishment, under Sections 326 and 302 I.P.C., contending that on 7.10.1999 at about 7.15 p.m., the accused with an intention to commit murder, threw Sulfuric Acid upon Vijayarani, thereby caused burn injuries on her left face, chest and left hand and in view of the said injuries, she succumbed on 5.11.1999 and that in the same incident, he voluntarily caused grievous hurt to one Azhagesan also.

(3.) HEARD the learned counsel, Mr. V. Parthiban appearing for the appellant and the learned Additional Public Prosecutor.