M SILUVAI MURUGAN @ MURUGAN Vs. STATE

JUDGEMENT

(1.) The convicted sole accused is the appellant herein.

(2.) In this appeal, the appellant/accused challenges the conviction passed by the learned III Additional Assistant Sessions Judge, Coimbatore for the offences under Sections 326(A) of I.P.C, and 506(ii) of I.P.C and sentencing him to undergo 10 years Rigorous Imprisonment and to pay a fine of Rs. 10,000/- in default to undergo one month simple imprisonment for the offence under Section 326 (A) IPC and also sentencing him to undergo one year rigorous imprisonment and to pay a fine of Rs. 500/-, in default to undergo one month simple imprisonment for the offence under Section 506(ii) IPC.

(3.) The respondent-police filed a final report before the jurisdictional Magistrate alleging that on 22.02014 at about 4.00 a.m, when the victim namely, Suseela along with his cousin brother Manikandan and witness Ranjith Kumar were extracting gold materials from the waste water of the goldsmith shop in Telugu Road in Ukkadam, Coimbatore (in front of Manoj Bakery) at around 4.30 a.m, the accused who came over there and questioned the victim Suseela as to "why she is not speaking to him" ? As the victim was keeping in silence, being angry with the victim Suseela the accused by stating that <IMG border=0 align=center src="http://www.indialawlibrary.com\images\26102018415.jpg"> threw acid from the bottle which was kept in the hip on the right face of the victim Suseela, thereby the victim Suseela suffered simple injury on her right face, right forehand, left thigh, right forehead and left chest and also created a permanent scar on her and when the said victim was raising alarm out of the pain, the witnesses Manikandan and Ranjith Kumar came to rescue her and at that time, the accused criminally intimidated them and threw acid on their face also and escaped from the scene, and thereby committed the offences under Sections 326(A) and 506(ii) of I.P.C.