ANJU Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The petitioner, aged 28 years, daughter of a small vegetable vendor, was married to Monu S/o Bajran Dass in the year 2009. The couple was blessed with a daughter in the year 2010. On 01.12.2010, at around 6.00 p.m., husband of the petitioner threw acid on her face and other parts of the body. She suffered severe burn injuries. FIR No. 650 dated 01.12.2010 was registered under Ss. 307, 452, 506, 120B IPC at Police Station Civil Lines, Hisar. Her husband has been convicted by the Additional Sessions Judge, Hisar under Ss. 506, 452 and 307 IPC vide order dated 13.06.2013 and has been sentenced for a period of 7 years vide order dated 15.06.2013.

(2.) The petitioner moved an application to the Additional Sessions Judge, Hisar for compensation in order to meet medical expenses and future treatment etc., which was referred to the District Legal Services Authority, Hisar. The said authority observed that the petitioner has already received Rs. 50,000/ - from the State of Haryana and was, thus, awarded another Rs. 25,000/ - besides Rs. 15,000/ - towards medical expenses.

(3.) The petitioner, who has suffered 40%+5% burn injuries upon her body, has filed this petition for reimbursement of medical expenses, financial assistance and rehabilitation.