DHANIRAM GOND Vs. STATE

JUDGEMENT

(1.) Appellant calls in question legality of the judgment of conviction and sentence passed by learned Additional Sessions Judge, Jeypore.

(2.) In a fight between father and son, the former lost his life. Latter is the accused-appellant in this case. The occurrence took place on 18-3-1984. In course of a sudden quarrel, the former fell down and expired after vomiting blood. The accused gave it colour of a suicide and lodged information at Raighar Police Station. After investigation it transpired that the death was homicidal and not suicidal as claimed. Investigation was undertaken and the accused-appellant was put to trial.

(3.) The accused pleaded innocence.