CHATTU BISRU GOND Vs. STATE OF M P

JUDGEMENT

(1.) HISTORY records sometime with perplexity and sometimes with stoic acceptance the manner in which ambitious sons in furtherance of their uncontrollable lust for power and their impatience to achieve it, had thrown their progenitor behind the prison walls or had ruthlessly contrived their ignoble ends and justified the cruel conduct by solemn indifference. It is said that a son may pardon his father's murderer but does not excuse the person who makes adroit attempts to snatch away his patrimony, but in the case in hand the father Bisru had nothing to offer and the son, Chaitu had nothing to inherit. An old father of 60 with his only obsession chastised his unemployed inebriated son but the chastisement provoked the drunken youth who yielding to the inferior endowment of his lowly nature gave a blow with 'luta' picking the same from burning fire on the back portion of the head of the old father who could not sustain the brunt of injury and ultimately succumbed to the same after three days.

(2.) THE genesis of occurrence as put forth by the prosecution, in essence, are as follows :-

(3.) THE accused took the plea of complete denial and false implication due to animosity.