PREM THAKUR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The appellant/Prem Thakur has been convicted under Sections 341, 447 and 326(A) of the Indian Penal Code by judgment dated 17.09.2016 passed by the learned 14th Additional District and Sessions Judge, Muzaffarpur in Sessions Trial No. 440 of 2013 and by order dated 22.09.2016, he has been directed to suffer rigorous imprisonment for ten years for the offence under Section 326(A) I.P.C, to pay a fine of Rs. 10,000/-; simple imprisonment for one month for the offence under Section 341 I.P.C; simple imprisonment for three months for the offence under Section 447 I.P.C and in default of payment of fine, to suffer simple imprisonment for six months. The sentences have been directed to run concurrently.

(2.) The appellant is said to have thrown acid on the informant/P.W. 7 which caused injuries to her as also to her grand-daughter who was five years of age at the time of the occurrence and who has been examined at the trial as P.W. 13.

(3.) Kariya Devi/P.W. 7 has lodged the F.I.R on 08.03.2013 at 9:30 A.M, alleging that in the night intervening between 6-7th of March, 2013 while she was sleeping in her house along with her daughter and grand-daughter, his covillager, the appellant, came and threw acid on her, as a result of which she was injured in her chest, back and face. The daughter of the informant viz. Sunaina Devi who has been examined as P.W. 12 was also injured. Her granddaughter viz. Komal, who at the relevant time was five years old has also received burn injuries. The cause of occurrence has been stated to be old enmity.