RATAN LAL TUDU, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant has suffered the Judgement of conviction under section 302 of the Indian Penal Code (in short, IPC) dated 16.2.2018 and the order of sentence dated 21.2.2018 by which he was awarded sentence of RI for life and fine of Rs. 3,000/- under section 302 IPC with a default stipulation to undergo SI for four months.

(2.) Kasmar PS case No. 20 of 2011 has been registered against the appellant on 26.3.2011 under section 302 IPC for committing murder of Chandmuni Devi, his mother.

(3.) In the fardbeyan which was recorded at 6:45 AM on 26.3.2011 Jitlal Manjhi has stated that the last evening at about 09:00 PM his brother, the appellant, came home and asked food from his mother. However before she could start his brother started assaulting the mother. On raising hulla several persons from the vicinity rushed there however by that time his mother had died.