- (1.) This appeal is directed against the judgment of conviction and sentence dated 10.3.2005 and 14.3.2005 respectively passed by learned Additional Sessions Judge, F.T.C. No. 1, Bermo at Tenughat in Sessions Trial No. 234 of 2002, convicting the appellant under Section 302 I.P.C. and sentencing him to undergo imprisonment for life. The prosecution case in short is that Mehilal Manjhi (P.W. 9), informant gave a written report stating, inter alia, that on 27.11.2001 at about 8.30 a.m. in the morning when he was lying in his house and his mother, namely, Chintamani Devi was working in the cattle field, he heard cry of his mother, he rushed to the field and saw her in injured condition with bleeding cut injury on her head. He saw the appellant standing nearby. When the informant inquired as to why he assaulted his mother, then the appellant fled away. The deceased was given treatment, but ultimately she died.
(2.) Learned counsel for the appellant submitted that there is no eye witness to the alleged occurrence. He assailed the judgment on various grounds.
(3.) On the other hand, learned counsel for the State supported the impugned judgment.;