BIRCHA BHENGRA Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) <DJG>AJIT SINGH, J.</DJG> Appellant Bircha Bhengra has been convicted under Section 302 of Indian Penal Code and sentenced to imprisonment for life and fine of Rs. 5000.00 with default stipulation for committing the murder of his mother Pendo Bhengra, aged 49 years.

(2.) According to the prosecution case, on 24.5.2008 around 8 PM, the appellant dealt 2/3 blows with a stick to his mother in their house due to which she died on the early hours of 25.5.2008. The incident took place because Pendo Bhengra was addicted to alcohol and by her behaviour, she became a nuisance in the house. On 24.5.2008 also at the time of incident the unbecoming behaviour of Pendo Bhengra infuriated the appellant so much that in a heat of passion he dealt 2/3 blows with a stick to her. Ejahar of the incident was lodged by Dominik Bhengra (PW 1) at Police Out Post Salnibari, District Tezpur. He is father of appellant and husband of deceased Pendo Bhengra.

(3.) Dr. Munin Chandra Pujari (PW 7) conducted the postmortem examination on the dead body of Pendo Bhengra. He found the following injuries on the dead body:-