MANMATHA MAITY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant was convicted for commission of punishable offence under Section 307 of the Indian Penal Code and sentenced to suffer R.I. for 8 years and to pay fine of Rs.5,000/- in default to suffer rigorous imprisonment for a period of six months.

(2.) Prosecution case, as alleged, against the appellant is to the effect that the victim was married to the appellant for the last 23 years. Five years prior to the incident due to torture she started residing separately at village Podimachak with her son near her paternal home.

(3.) On 09.01.2006 at about 8 P.M. the appellant came to her house and asked her to come to his residence in order to resolve a family dispute. She went there and stayed for the night. In the early hours of the morning of 10.01.2006 around 5.30 P.M. the appellant poured acid on her face. She took refuge in the house of sister-in-law, who took her to Dr. R. N. Bag. Thereafter, she was taken to Pikepari BPHC and shifted to Tamluk S.D. Hospital and then to Medical College and Hospital, Kolkata.