- (1.) BY Court. - This appeal arises out of the judgment of conviction and order of sentence dated 24.6.2002 passed by the learned 1st Additional Sessions Judge at Chaibasa in Sessions Trial No. 298 of 2001, convicting the appellant under -Section 302 IPC and sentencing him to undergo R.I. for life.
(2.) THE prosecution case in short is that the informant -Ladura Kalundia (PW -2) gave a written report to the police that when he was working in his field on 25.5.2001 at 8.00 AM, the appellant came there and told him that he has killed his Nani (grandmother) -Suru Kui on the previous day by causing injuries on - her by 'lathi' and 'talwar'. The informant came at the place of occurrence and found Suru Kui lying dead with bleeding injuries on her head near right and left ear. Then he alongwith PW -3 brought the appellant to the police station and handed over him to the police. It was alleged that the reason behind the occurrence was land dispute. The prosecution examined four witnesses. PW -1 is the doctor who conducted post mortem on the dead body of the deceased. He found incised wound at right and left ear skin deep and fracture of left elbow of right shoulder. He also found incised wound on chest and blood clots in cranial cavity. In the opinion of the doctor, such injuries can be caused by hard and blunt substancee like 'lathi' and 'talwar'. The cause of death was shock and hemorrhage.
(3.) PW -2 is the informant who inter alia supported the FIR.;