- (1.) Respondent/accused Dimple Kumar @ Dimpa was prosecuted by the police of Police Station, Kathu Nangal in case FIR No. 16/97 on a charge under Section 326 IPC. However, he earned acquittal at the hands of learned Trial Judge who exonerated him of the charge of having disfigured the face of complainant Baldev Raj by throwing acid on his face.
(2.) The allegation in the context was that the complainant was thereby deprived of one eye, apart from the disfigurement of the face.
(3.) The prosecution plea, at the trial, was as under:;