RINKESH @ RINKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 374 Cr.P.C. has been preferred against the judgment dtd. 28/11/2019, passed by learned Additional District Judge, No.1 Sambhar Lake (hereinafter referred to as 'the trial Court') in Sessions Case No.2/2015, whereby, the learned trial Court has convicted and sentenced the accused-appellant, as under:-

(2.) Succinctly, the facts are that on 2/9/2014, P.W. 3 Tara Devi, maternal grandmother of injured/victim P.W. 2 Kirti Sharma, gave a parcha bayan (Exhibit P-54) before the ASI Mangilal posted at Police Station Phulera, Jaipur Gramin, stating the fact that her granddaughter Harshita was suffering from "panijara" and she, along with her granddaughter Kirti Sharma and Harshita, went for "Jhada" before a Maharaj. It is also stated in the parcha bayan that the accused-appellant Rinkesh @ Rinki, son of Shankarlal, came on a motorcycle from the Phulera side and poured acid on PW 2 Kirti Sharma's head, face and body and fled on his bike. It is also described in Parcha Bayan that, upon hearing the scream of her granddaughter PW-2 Kirti, she and her other granddaughter PW-6 Harshita rushed to the Phulera Hospital. Due to the pouring of acid on Kirti's face, got disfigured, and she received various burn injuries on her body parts.

(3.) Based on Parcha Bayan Exhibit P-54, FIR bearing No.162/2014 under Sec. 326-B of IPC was lodged, and the Police, after investigation, chargesheeted the appellant under Sec. 326-A and 326-B of IPC.