BIRSA MUNDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Appellant Birsa Munda in Sessions Case No.10/2007 by the impugned judgment dated 26.2.2014 has been held guilty of committing the murder of his father Gangu Munda. He has therefore been convicted under Section 302/34 of the Indian Penal Code and sentenced to imprisonment for life with fine of Rs.5000/- with default stipulation.

(2.) According to the prosecution case, the appellant and his coaccused brother Pandu Munda first assaulted their father Gangu Munda and thereafter carried him on their bicycle to a jungle. And inside the jungle, both of them committed the most ghastly crime of murdering their own father Gangu Munda.

(3.) The First Information Report of the incident was lodged at Police Station Salna. The police after investigation filed a charge sheet against the appellant and Pandu Munda.