RINKU GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred by appellant-Rinku Gupta against the judgment and order dtd. 13/2/2017 passed by Additional Sessions Judge, Fast Track Court, Sonbhadra, in S.T. No.70 of 2015 (State vs. Rinku Gupta) under Ss. 326-A and 506 IPC, P.S.-Robertsganj, District-Sonbhadra, by which appellant was convicted and setneced for 12 years rigorous imprisonment and Rs.10,000.00 fine under Sec. 326-A IPC. He was further directed to undergo additional imprisonment of two months, in case of default of fine.

(2.) The brief facts giving rise to this appeal are that a written report (Ex.ka1) was submitted in P.S.-Robertsganj, Sonbhadra, by complainant-Santlal, stating therein that on 10/11/2014 between 4:00-5:00 p.m., his daughter-the victim, aged about 17 years, was coming from the fair-price shop by taking rasion, kerosene oil. On her way to home, accused-appellant threw the acid on her face. Due to which, she got injuries on her face and hand. Accused- Rinku is aged about 35 years and is father of 2-3 children. He put proposal before his daughter for marriage and on her refusal, he caused the incident with her and he is threatening to him and family members that if they have informed anywhere, they will be killed.

(3.) On the basis of this report, Case Crime No.1210 of 2014 under Ss. 326-A, 506 IPC and under Sec. 3/4 POCSO Act, 2012, was registered against the accused appellant-Rinku Gupta. After investigation, charge-sheet under Sec. 326-A and 506 IPC was submitted by the Investigating Officer. Learned trial court framed charges for the above offences. After trial, learned trial court convicted and sentenced appellant-Rinku Gupta for the offence under Sec. 326-A IPC as stated above and he is acquitted for the charge under Sec. 506 IPC. Hence, this appeal.