STATE OF KARNATAKA, BY J.P. NAGAR POLICE, BANGALORE Vs. RAJESH @ RAJA @ ILU

JUDGEMENT

(1.) THESE two appeals one by the accused and another by the State are directed against the one and the same judgment dated 12.4.2005 passed by the Fast Track Court VI, Bangalore City in S.C. No. 71/2003. Therefore, these appeals were heard together and are being disposed of by this common judgment.

(2.) THE incident involved in these appeals is yet another brutal and inhuman attack with acid by a frustrated one sided lover on a hapless girl, who refused to reciprocate love, with an intention, the girl whom he could not get, should not marry any one else.

(3.) THE accused pleaded not guilty for the charge levelled against him and claimed to be tried. In order to bring home the guilt, of the accused, the prosecution examined P.Ws. 1 to 17 and relied on documentary evidence at Exs. P1 to 28 and Material Objects 1 to 6.