SALEEM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal appeals are directed against the judgment dtd. 31/3/1989 passed by the learned Additional Sessions Judge No. 5, Jaipur City, Jaipur (for brevity, "learned Trial Court") in Criminal (Sessions) Case No. 61/1987 whereby, while convicting the accused-appellant (for brevity, "appellant") under Sec. 326 IPC, he has been sentenced as under :

(2.) The relevant facts in brief are that on a written report dtd. 13/7/1987 (Ex.P2) lodged by Shri Khan Mohammed with the Police Station Manak Chowk, Jaipur, an FIR dtd. 13/7/1987 (Ex. P3) under Ss. 307 and 324 IPC came to be registered wherein, it was alleged that in the night at about 1.0/1/30 am, some unknown person threw acid on the body of his brother-Phool Mohammed and Saleem also informed him that an unidentified person has attacked him as also Shri Phool Mohammed with acid.

(3.) After investigation, charge-sheet was filed against the appellant under Ss. 324, 326 and 307 IPC. However, charge only under Sec. 307 IPC was framed. The appellant pleaded not guilty and demanded trial.