SAMSUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Senior Counsel assisted by Ms. R. Deka, learned counsel for the appellant. Also heard Mr. K.K. Das, learned Addl. Public Prosecutor, Assam for the State respondent No.1 and Mr. H.R. Choudhury, learned counsel for the respondent No.2.

(2.) By filing this appeal under Sec. 374(2) of the CrPC, the appellant has challenged the impugned judgment and order dtd. 16/8/2024 passed in Session Case No. 76/2019, whereby the learned Sessions Judge, Karimganj convicted the appellant, namely, Samsul Haque under Sec. 326 (A) of the IPC and sentenced him to undergo rigorous imprisonment for ten (10) years and to pay a fine of Rs.10,000.00, in default simple imprisonment for one year.

(3.) The case set up by the prosecution in brief is that as per the FIR, being lodged by the informant/victim on 17/6/2019, in the night, at about 2:30 a.m., accused Samsul Hoque of village Tillabari came to their house and called from outside for purchasing a hen and when the victim came out, accused threw acid on her face and body by a bottle and fled away. Thereafter, when the victim started screaming as she felt severe burning sensation on her body, the neighbouring people came to the place of occurrence and took the victim to Patherkandi Hospital and from there to Silchar Medical College and Hospital, Silchar.