LIANTHLIRA Vs. STATE

JUDGEMENT

(1.) THE appellant in this case was convicted under Section 304, Part, n, Penal Code for causing death of Chalmawai, deceased and was sentenced to rigorous imprisonment for 4 years.

(2.) THE prosecution ease was that the deceased, his wife, the accused and his son Rivunga (P.W. 6) aged about ten years wore sitting together and;, taking their meal. The accused finished first and pushed the cooking pot to one side in order to make way for himself. The floor was rendered dirty by its impact. This provoked a protest from the wife of the deceased. The deceased also lost temper. This led to a quarrel. The accused then hit the deceased with a piece of firewood. This broke and he picked another. The deceased was hit again on the head and on his loft side. Chalmawai fell down and died soon after.

(3.) THE accused pleaded guilty. He admits that there was a quarrel between him on one side and the deceased and his wife on the other and that he hit the deceased with a piece of firewood. That deceased fell down in consequence.