TINKU Vs. STATE OF U T , CHANDIGARH

JUDGEMENT

(1.) The petition appeal is directed against the judgment of conviction dated 16.7.2014 and order of sentence dated 21.07.2014 passed by learned Additional Sessions Judge, Chandigarh whereby the appellant was convicted and sentenced as under:-

(2.) Facts relevant for the purpose of decision of this appeal; that complainant in this case is Sanjay, who is husband of Usha and accused Tinku is wife of Raj Kumar, who is sister-in-law of Sanjay and as such parties are closely related to each other. The wife of the complainant had a dispute with Tinku over some issue. In order to settle the same, he went to Tinku's dwelling unit (Jhuggi) alongwith his wife on 19.4.2013 at about 5.00 PM on 19.4.2013 which was situated at a little distance from his jhuggi. At that time, Shanti, mother-in-law and Tinku, sister-in-law of the complainant were also present there. During that time, some altercation took place and the appellant-accused, who was having a green coloured plastic canny of 5 litres, opened the canny and poured some liquid over his wife. In that incident, the wife of the complainant and his mother-in-law also got burn injuries due to acid thrown by appellant, Tinku.

(3.) The appellant was tried for the offence punishable under Sections 307, 326-A and 326-B IPC in this case and was acquitted for the offence punishable under Section 307 IPC, but was convicted and sentenced under Sections 326-A and 326-B IPC by learned Additional Sessions Judge, as detailed above.