RAMNIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant has been convicted for the offence punishable under Section 307 IPC and has been sentenced to undergo imprisonment for life. The decision of conviction records that the prosecution successfully establish that the appellant threw acid on the back of the injured which fell on people nearby who appeared as witnesses. Thereafter, using a knife he injured the complainant. Noting that there was a possibility of the offence being one under Section 324 IPC, while admitting the appeal vide order dated 28.01.2009 sentence imposed upon the appellant was suspended.

(3.) In the meanwhile advertisement was issued inviting applications for eligible candidates to be appointed as Teacher Grade-III. The appellant participated as a physically differentially abled person on account of low vision. He obtained marks which would have entitled him to be offered appointment; but for the conviction.