RAJA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) IN Sessions Case No.53/06, which has given rise to this appeal, the learned Sessions Judge, Karimganj, convicted the appellant, namely, Raja Das, who is the son of the deceased, has been convicted under Section 302 of the Indian Panel Code (IPC) and sentenced to suffer Rigorous Imprisonment for life, for causing the death of his mother.

(2.) GAYA Das (since deceased), husband of the deceased and father of the appellant lodged an F.I.R. on 22.01.2006, alleging that, on the night of 21.01.2006, at about 11 PM, when his wife, namely, Smti Sabita Das (deceased) was sleeping in her room with her elder daughter Smti Rekha Das (PW-5), his son i.e. the appellant entered the room of his mother, picked up a quarrel with her, in connection with demand of money and thereafter, he (appellant) inflicted dao blows on her neck causing her death.

(3.) AT the close of the evidence for the prosecution, the accused was examined under Section 313 Cr.P.C. He denied the allegations brought against him and pleaded not guilty. No defence evidence was adduced.