- (1.) This appeal is directed against the conviction and sentence imposed upon the appellant for the offence punishable under Section 302, Indian Penal Code (for short 'IPC') imposing the sentence of imprisonment for life and a fine of Rs. 1,000/- with default sentence of simple imprisonment for a period of three months.
(2.) The case of the prosecution as projected in Exhibit P-1 was that on 06.04.2004, in the evening at 5.10 p.m. the deceased, Ravi Kishore, went to the house of the accused in his Hero Honda Motor Bike, when the accused and his two daughters Polamrui Divya and Polamrui Jaya Chandrika [PWs-1 and 2] were chatting outside the house. It is alleged that when the accused asked the deceased as to why he came there, the deceased declared that he wish to marry both his daughters and threw a challenge as to whom he would give them in marriage. It is further alleged that the accused, enraged by the statement of the deceased, brought a long knife from his bed room and inflicted several blows on the deceased due to which he fell down breathless on the floor.
(3.) According to the prosecution, the accused along with his two daughters PWs-1 and 2, thereafter, went to the Steel Plant Police Station in his two-wheeler and handed over the knife to the Station writer stating that he had killed the deceased with that knife.;