- (1.) ACCUSED appeals.
(2.) THE appellant. Lakhiram Paharia, was charged for an offence of murder and on being found guilty was sentenced to imprisonment for life. The allegation against him in the charge is that at 11.00 a.m. on 17.11.1988, he stabbed Jama Paharia, the husband of PW -3, Tupli Paharin, on account of an earlier quarrel which took place in the morning between the appellant and the deceased.
(3.) THE case of the prosecution can be briefly stated as follows: On 17.11.1988 there was a quarrel between the appellant, Lakhiram Paharia. and the deceased Jama Paharia as regards cutting of a tree. P.W -3 intervened during the quarrel and the appellant went away from the place. Further. case of the prosecution is that Lakhiram Paharia returned to the house of the deceased, Jama Paharia, and thereafter both of them left together to take wine. As the deceased did not return home, his wife, Tupli Paharin, searched for her husband. The dead body was later seen and she informed Lopra Paharia. Lopra Paharia went to the police station and gave Ext. 3, the Fardbayan, at 11.00 a.m. on 18.11.1988. On the basis of which, an FIR was registered and investigation was taken up by PW -9, Rama Kant Ram, who after taking up investigation, conducted inquest over the dead body of Jama Paharia and prepared the inquest report, Ext. 4. After the inquest, the body was sent to the hospital for autopsy.;