KH. YUNE POUME Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This appeal arises out of the judgment in Sessions Trial Case No.10 of 2007 convicting the appellant under Section 302 IPC and sentencing her to undergo life imprisonment for the proved charge of murder of her own father Khosole Poumei.

(2.) The case of the prosecution is that on 16.4.2003 at about 12.30 P.M., Khosole Poumei was found killed by his daughter viz., the appellant/accused herein by hitting with an axe handle on the head over a family feud at their residence and after the commission of the crime, the appellant ran away to the jungle and concealed herself leaving the weapon of the crime at the spot.

(3.) On the basis of the complaint lodged by P.W.2-Dale, who was the then Chairman of Taphou Phyamei Village, an FIR Case No.4(4)2003 was registered by Senapati Police Station under Section 302 IPC against the appellant. P.W.3-Investigating Officer took up the investigation of the case and P.W.3, his team rushed to the occurrence place. On reaching the occurrence spot, P.W.3 found the dead body of Khosole Poumei lying in a pool of blood. Thereafter, P.W.3 prepared rough sketch and had conducted inquest on the body of the deceased. P.W.3 examined the witnesses P.W.2-Dale and P.W.4-K.S.Stephen, the then Secretary of Taphou Pohyamei Village and recorded their statements. P.W.3 had also seized M.O.2-handle of axe, which was used for the crime in the presence of same witnesses under seizure mahazar, where P.W.5-Saloni had also put his signature. Thereafter, P.W.3 sent the body for autopsy.