JAMAT SK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Appeal is directed against the judgment of conviction and order of sentence dated July 14, 2020, passed by Learned Additional Sessions Judge, Kandi, Murshidabad in connection with Sessions Trial No. 02 (10) of 2019 arising out of Sessions Case No. 151 of 2019, convicting the appellant for the offence punishable under Sec. 326A of the Indian Penal Code, 1860.

(2.) The facts giving rise to the instant appeal in a nutshell is that on July 07, 2019 at about 6.00 pm one Mila Khatun aged about 18 years, the daughter of the de-facto complainant was cooking in her kitchen. At the relevant time, the appellant Jamat Sk. called her and threw acid on her face through the window. Upon hearing the screams of Mila Khatun, her mother Selina Bibi rushed to her and found her daughter crying. She was taken to Bharatpur Hospital with the help of local people from where she was referred to Kandi SD Hospital. Mila Khatun sustained acid burn injuries on her face and throat.

(3.) Over the incident, Dalim Sk. the father of the Victim Mila Khatun lodged a written complaint with Bharatpur Police Station on July 07, 2019 at 22.40 hrs. On the basis of such written complaint, Bharatpur Police Station Case No. 175/19 dtd. 7/7/2019 under Sec. 326A of the Indian Penal Code was started against the appellant.