INDERJEET SINGH Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 07.06.2006 passed by the learned Additional Sessions Judge (Fast Track) No.1, Jodhpur in Sessions Case No.152/2005, whereby, he convicted accused appellant Inderjeet Singh for offence under Sec. 324 Penal Code and sentenced him to one year's simple imprisonment. He was also convicted for offence under Sec. 326 Penal Code and sentenced to three years' rigorous imprisonment and to pay a fine of Rs.5000.00, in default of payment of fine to further undergo three months' imprisonment.

(2.) The charge against the accused appellant was that on 16.08.2001, at about 9.30 p.m., accused threw acid on complainant Noorjahan and Smt. Shanti and caused simple and grevious injuries. The report of the incident was lodged by Noorjahan on 16.08.2001 with the averment that she and accused Inderjeet @ Raju and his wife are doing business of vegetables at sabjimandi, Paota. When they were returning to their house, accused met her in the way at Paota First Polo and threw acid at a distance of 4 to 5 steps. She was defaced. One Munna, taxiwala took her to the hospital.

(3.) Upon this report, police registered a case for offence under Sections 307, 326 and 324 Penal Code and filed challan. The learned Chief Judicial Magistrate committed the case to the Sessions for trial, where the accused appellant was charged accordingly, to which he pleaded not guilty. Prosecution examined 11 witnesses. The statement of the accused appellant was recorded under Sec. 313 Crimial P.C.