POOMANI Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the first accused. This Criminal Appeal has been directed against dated 04.12.2012 passed in S.C.No.1141 of 2007 by the learned Additional District Judge, Krishnagiri, whereby, the trial Court convicted the accused for the offence u/s.326 of IPC and sentenced her to undergo Rigorous Imprisonment for a period of seven years and to pay a fine of Rs. 1000/-, in default, to undergo simple imprisonment for a period of two months. The period of detention already undergone by her is ordered to be set off under section 428 of Cr.P.C.

(2.) The case of the prosecution is as follows:

(3.) Being dissatisfied with the act of Selvi, A1 with the assistance of A2, with an intention to murder the deceased, went to the house of the deceased on 06.09.2005 at about 1.00 a.m. and knocked the door. When the deceased Selvi opened the door, A1 poured nitric acid on her face, neck, chest and all parts of the body and due to irritation of burning, she shouted at. On hearing the same, her husband rushed to the spot and tried to rescue her.