SONARAM GOPE Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE accused appeals.

(2.) THE appellant, Sona Ram Gope, was charged under Sec.302 I.P.C on the allegation that on 21.2.1995, he murdered his mother Asha Gourin, by inflicting injuries with Farsa. The learned Trial Judge, on the evidence adduced, both oral and documentary, accepting the prosecution case, sentenced him to imprisonment for life and hence the appeal.

(3.) AT about noon on 21.2.1995, when the deceased Asha Gourin sat to take her meals. At that time P.W.1 Priya Devi and one Durga Kumari were also present in the house. The appellant entered the house with Farsa in his hands and assaulted the deceased Asha Gourin. On receiving the injury, Asha Gourin fell down. P.W.1 Priya Devi raised alarm. The occurrence was also witnessed by P.W.2 Durga Kumari, who was inside the house. The appellant came out of the house and ran away, which was seen by Karkar Gope, who was the son -in -law of the deceased. P.W.3 Karkar Gope entered the room and found the deceased Asha Gourin lying in a pool of blood. On the same day at about 9.00 a.m., the fardbeyan, Ext.3, was given by P.W.1 Priya Devi at the police station, on the basis of which the F.I.R was registered. Investigation in the crime was taken up by P.W.8, Naval Kishore Singh, who conducted inquest and prepared the inquest report, Ext.4. After the inquest, the Officer sent the body for post mortem with a requisition.