CHANNAPA ADVYAPPA AMBI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A son killed his own father. Therefore, he was convicted under section 302 of the Indian Penal Code and has been sentenced to suffer rigorous imprisonment for life. The appellant-accused has appealed against the said order of conviction.

(2.) THE Additional Sessions Judge, Gadhinglaj held that the appellant had committed murder of his father A-dvyappa (hereinafter referred to as "the deceased") on 26th May, 1999, at about 6. 00 a. m. in front their house at Ambi vasahat at village Hitni, Taluka Gadhinglaj, and therefore, charged him under section 302 of IPC and, after due trial, imposed the sentence of rigorous imprisonment for life and to pay a fine of Rs. 1,000/- and, in default, to undergo rigorous imprisonment for one year.

(3.) THE prosecution has examined as many as 14 witnesses. No defence witness is examined. There are three eye witnesses to the unfortunate incident in question. They are, PW2, Sonabai Virupaksh Arnbi, PW5, Ujwala Subhash Kunte and PW10 Virupaksh Annappa Ambi. The other witnesses supported the case of the prosecution including the mother of the accused, PW6, Dundwa Advyappa ambi. PW4, Chanappa Dundappa Khandale saw the accused standing with a scythe near the dead body of the deceased. PW11, Dr. . Mallikarjun Virupakshappa athani conducted the post mortem on 26* May, 1999, and recorded in all, 17 ante mortem injuries on the dead body of the deceased and further proved that those injuries could be caused by the weapon in question. The cumulative effect of those injuries caused the death of the deceased, PW12, Rajaram Rangrao Paul psi of Kavala Naka Police Chowkie arrested the accused and reported the matter to the Gadhinglaj Police Station and supported the prosecution's case. PW3, bhimappa Babu Killedar, the Kotwal village of Hitni reported the incident to the police, after noting the place of the incident in question. PW8, Shamsher mohammad Khalip is a Panch witness to the Inquest Panchanama, PW9, Rajaram annappa Jadhav is a Panch witness to the blood stained clothes of the accused. PW13, is a Panch witness to the recovery of the incriminating article i. e. Scythe. PW14, Ashok Shankarrao Survagandh is the Investigating Officer attached to the gadhinglaj Police Station, through whom the Inquest Panchanama of the scene of offence, the post mortem certificate, recovery of incriminating article No. 7 (scythe) are proved. He had sent the articles to the Chemical Analyzer for analysis. He had submitted the charge sheet. The accused denied the charges. The trial commenced and the appellant was convicted.