LALCHAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal is posted for hearing on IA No.3/2019, application for suspension of sentence and grant of bail. However, with the consent of learned counsel for the parties, we proceeded to hear the appeal finally.

(2.) Appellant stands convicted by the Trial Court for committing offence under Section 302 of IPC while acquitting him of the charges under Sections 294 and 506 Part II of IPC.

(3.) Admittedly, appellant is the son of deceased Sahjuram Uraon, aged about 85-90 years. On the date of incident, the appellant had gone to the house of his sister Chimo Bai (PW-2) and started altercation with his father, deceased Sahjuram Uraon. He was not armed, therefore, he assaulted his father by hands, fists and kicks. The incident is said to be witnessed by PW-1 Bhandu Ram and PW-2 Chimo Bai. The Trial Court has convicted the appellant on the basis of statement of these two witnesses.