- (1.)The accused filed the present criminal appeal against the impugned judgment of conviction and order of sentence dtd. 25/2/2016 made in S.C.No.86/2014 on the file of the II Additional District & Sessions Judge, Davangere sentencing him to undergo life imprisonment and to pay fine of Rupees Ten Lakhs with default clause for the offence punishable under the provisions of Sec. 326A and sentencing him to undergo life imprisonment with fine of Rs.50,000.00 for the offence punishable under Sec. 307 of IPC with default clause.
I. FACTS OF THE CASE

(2.)The case of the prosecution is that, initially, the accused has made proposal to marry the victim-PW.8 and her family members did not give consent for the same, thereby, the accused felt disgusted and with an intention to take revenge on her, he decided that she should not marry anyone else and to disfigure her face or to take her life, on 31/1/2014 at about 4.40 p.m., when PW.8 was proceeding on public road situated near Malladara Gowramma house along with PW.3-Raghu, the accused came on his motorcycle bearing registration No.KA 17/EL 5938 with an intention to disfigure her face so as to prevent her from marrying anybody, he threw acid on her face, back, hands and caused grievous corrosive injuries and thus, disfigured her face and body. During the acid attack on PW.8-the victim, acid also fell on PW.3-Raghu and he also sustained corrosive injures on his face and head and thus, the accused caused corrosive injuries to both PW.8 & PW.3.
(3.)Based on the complaint lodged by PW.11- Rangappa-the brother of the victim, the Jurisdictional Police registered Cr.No.24/2014 under the provisions of Ss. 326A, 326B and 307 of IPC and after investigation, filed charge sheet against the accused for the aforesaid offences.