S.C. Agarwal, J. - (1.) THE revisionist Bullu Sharma @ Prabhu Nath Sharma was convicted under Section IPC vide judgment and order dated 24.1.2008 passed by the C.J.M., Ballia in Criminal Case No. 1883 of 2007 arising out of the case crime No. 75 of 2005, P.S. Sahatwar, District - Ballia and was sentenced to undergo R.I. for 7 years alongwith fine of Rs. 50,000/ - and in default to further undergo additional imprisonment for one year. The amount of fine was ordered to be paid to the victim Km. Madhuri. Criminal appeal No. 9 of 2008 preferred by the revisionist was dismissed by judgment and order dated 21.5.2009 passed by the Addl. Sessions Judge, Court No. 1, Ballia. Hence this revision.
(2.) HEARD Sri G.S. Chaturvedi, Senior Advocate assisted by Sri Raunak Chaturvedi, learned Counsel for the revisionist, learned AGA for the State and perused the judgment and trial court's record. The prosecution case, in nutshell, is that Km. Madhu (P.W. -2), aged about 21 years, is the daughter of the complainant Triloki Prasad Gupta (P.W. -1). On 18th July, 2005 at about 4 a.m. when P.W. -2 was going towards east of her house for easing herself, the revisionist threw acid on her, causing grievous injures. On her alarm, the complainant and Bhushan reached there but the revisionist managed to escape. He was identified in the light of torches. The complainant took her daughter to District Hospital, Ballia and thereafter lodged FIR at 20 : 25 hours.
(3.) AFTER investigation of the case, the charge -sheet was submitted against the revisionist. Charge under Section IPC was framed against the revisionist by learned Magistrate. The revisionist denied the charge and claimed to be tried.;