CHHERTURAM @ CHAINU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) We are faced with a case of patricide albeit both the father and the son were drinking together.

(2.) In the intervening night of 26th and 27/7/2010, between 10.00 pm and 12.30 am, the effect of alcohol may have resulted in a quarrel inter se the father and the son. The informer, Chamruram (PW-8), who is a neighbour, on reaching their house found the appellant assaulting his father, Goienda, the deceased, with Nagar Wood. The deceased fell to the ground and died. In the presence of the appellant's brother, PW-4, the appellant admitted that he killed his father. The FIR was lodged by PW-8 in the Police Station Darima next morning and the appellant was arrested on 28/7/2010. On his disclosure statement regarding a lungi as well as Nagar Wood, the same were found at the courtyard of his house and then sent to Forensic Science Laboratory, Raipur, for chemical examination.

(3.) It is necessary to set out the result of the autopsy, which opined that the injuries on the dead body were caused by some hard and blunt object between half to two hours of death. These injuries were stated to be fatal to life and sufficient to cause death to the deceased. There were eleven injuries found, as under: