CHANCHAL RANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS appeal portrays a horrendous story that the appellant has killed his own aunt who was his adopted mother (Munga Rana), on 8.11.1993 at about 11 A.M. in village Ratakhandi.

(2.) THE facts leading to this appeal are as follows :

(3.) THE defence has examined 4 witnesses including the appellant. From the evidence of P.W. 1 the doctor, it is gathered that the deceased Munga Rana received 7 injuries. According to him, all the injuries were ante -mortem in nature and could possibly be caused by hard and blunt weapon. The cause of death was due to shock and haemorrhage and those injuries were sufficient to cause death in ordinary course of nature. Therefore, there could be no room for doubt that the deceased Munga Rana met a homicidal death due to injuries. The learned Trial Judge while convicting the appellant had relied upon six circumstances namely :