AMIT AMBAR KACHHAP Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal arises against the judgment dated 20th December 1994 passed by the 6th Additional Judicial Commissioner, Ranchi in Sessions Trial No. 428 of 1993, whereby he convicted the appellant finding him guilty for committing the offence under Section 302 of the Indian Penal Code and, thereby, sentenced him to undergo R.I. for life.

(2.) THE prosecution case in short is that one Sahdeo Kachap gave a fardbeyan to Argora Police on 13.7.1992 stating therein that he alongwith his sons Silas Kachap (deceased) and Mahali Kachap (PW 2) were sitting on his Chabutara in front of his house on the alleged date of occurrence at about 8.30 A.M., at that time this appellant Amrus Lakra @ Joseph Lakra having knife in his hand, came there and assaulted his son Silas Kachap on his abdomen by giving three 'Chhura' blows, due to which his son Silas Kachap fell down and then before he could try to save his son, the appellant Amrus Lakra fled away from the place of occurrence. The injured was thereafter, taken to Chandrawati Hospital where the Doctor referred him to Sadar Hospital but on the way to Sadar Hospital he succumbed to the injuries.

(3.) IN course of trial altogether five witnesses were examined on behalf of the prosecution.