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A Supreme Court judgment delivered by an only women bench is rare and one such judgment has been delivered by the all women bench which sat on September 5 delivered a ‘reportable’ judgment on the same day, in an unfortunate case where a school teacher was accused of assaulting a second standard student, with wooden stick for not wearing uniform shoes. The assault had resulted in injury to the left eye. In spite of two surgeries, the left eye suffered loss of vision.
The trial court had acquitted the accused, and the high court had reversed it and convicted him under Section 326 IPC and sentenced him to undergo imprisonment for a period of two years. The bench then modified the conviction under Section 325 IPC and reduced the sentence of imprisonment to one year. Additionally, fine of Rs 50,000 was also imposed, which was ordered to be paid as compensation to the injured student.
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