RAHAMBARI MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against a judgment dated 17th November, 2000 passed by the learned Additional Sessions Judge, 4th Court, Nadia in Sessions Trial No. VI of February, 2000 arising out Sessions Case No. 10 of December, 1999 convicting the appellant-Rahambari Mondal, under section 326 of the Indian Penal Code and an order dated 18th November, 2000 by which the convict Rahambari was sentenced to suffer imprisonment for life.

(2.) The convict has come up in appeal.

(3.) The facts and circumstances of the case briefly stated are as follows: Manjura, daughter of Sawkat aged about 18 years on 11th July, 1999 in the evening between 7.00 and 7.30 p.m. was in the kitchen. While she was coming out from the kitchen, she found Rahambari stealthily had entered her house and was standing at a distance of two cubits. Rahambari had earlier proposed to marry Manjura which was rejected by her. Manjura became apprehensive and asked why was he there. He did not answer and threw acid on her face causing serious injury to her face and other parts of the body. Hearing the cry of Manjura, her father Sawkat rushed to the place of occurrence. Brother of Manjura Haider also rushed to the place of occurrence. They were told by the victim that Rahambari had done the mischief who by that time had escaped from the place of occurrence. The father of the victim immediately shifted her to Bagula Hospital. Finding the condition of the patient very serious, the doctor advised him to remove the patient to Saktinagar General Hospital. An ambulance was also provided by him. Manjura was then taken to Saktinagar General Hospital. She remained there for three days and thereafter she was referred to N.R.S. Hospital, Calcutta. She remained in the N.R.S. Hospital for one and a half month. The left eye of the victim was completely damaged. Her face was disfigured. Other parts of the body were also affected.