ANIL RUIDAS Vs. STATE

JUDGEMENT

(1.) For committing murder of Sadhan Ruidas appellant Anil Ruidas was convicted by a learned Additional Sessions Judge, Burdwan under S.302, Indian Penal Code and sentenced to imprisonment for life. The appellant seeks to assail the said order of conviction and sentence in this appeal.

(2.) Briefly stated, the prosecution case is as under : Sadhan (the deceased), his elder brother Abala and younger brother Jatiram (P.W. 9) used to live with their families in the same homestead but in separate mess at village Chotobahar Kuli, P.S. Kalna, Dist. Burdwan. Appellant Anil, native of village Baruipara, P.S. Kalna is the son-in-law of Jatiram (PW 9), younger brother of the deceased and at the material time he was living with his wife in the house of Jatiram whose wife was then dead.

(3.) On the night Of 10-7-1983 between 10.00 P.M. and 11.00 P.M. Sadhan (the deceased), his wife, sons and daughter were sitting in the verandah of their room. Anil had an altercation with his father-in-law Jatiram in his room within the same compound. He used abusive and filthy language to which Sadhan objected saying that being a son-in-law he should not abuse his father-in-law in such a way. At this Anil stabbed Sadhan on his abdomen causing a serious bleeding injury. Sadhan fell down on the courtyard with a cry., Anil fled away. He was chased by Mantu (PW 1) and Nantu (PW 3), sons of Sadhan, but could not be apprehended.