PINTU PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision petition is directed against the judgment, dated 24th June 2005, passed by the learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No.46(3) of 2004 whereby he dismissed the appeal filed by the present petitioner and upheld the judgment of the learned Chief Judicial Magistrate, West Tripura, Agartala convicting the petitioner of having committed an offence punishable under Section 326 of I.P.C and sentenced him to under rigorous imprisonment(RI) for 7(seven) years and to pay a fine of Rupees 1(one) lakh and in default of payment of fine to suffer further RI for 1(one) year.

(2.) The allegation of the prosecution is that on 19.02.2001 the accused threw acid on a young girl and due to this the girl sustained serious injuries on her neck and arms. She cannot hear with her left ear and cannot see with her left eye after the occurrence.

(3.) Both the Courts below have, on appreciation of the evidence come to a finding of fact that the case against the accused stands fully proved. This Court in revisional proceedings does not interfere in finding of fact unless they are perverse or where the evidence has been totally misread by the lower Courts.