PANCHAM ROWTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. B. K. Singh, the learned Amicus Curiae for the appellant and the learned P. P.

(2.) THIS appeal is directed against the Judgment and order passed by the Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 38 (S)/96 (G. R. Case No. 1055 of 1995) convicting him under Section 302, IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 1000/- in default further imprisonment for six months.

(3.) THIS is a case of matricide, where the accused-appellant before us Pancham Rawtia killed his own mother. The incident took place around 11 A. M. on 26. 7. 95 in the house of the accused-appellant and he was sitting with his mother, brother and sister. The deceased was suffering from certain illness and after returning from the hospital, she was sleeping in the verandah whereas the accused-appellant was sleeping inside the room. Thereafter, the accused-appellant picked up an axe and hacked his mother on the neck causing instantaneous death.