ANANDA SEN,J. - (1.) The sole appellant has been convicted and punished for comitting an offence punishable under Section 302 of the Indian Penal Code on the ground of committing murder of his parents. The Additional Sessions Judge, Fast Track Court II, Jamshedpur in Session Trial No.173 of 2005 vide judgment dated 18 th April, 2006 convicted the appellant and thereafter, on 22.04.2006 sentenced this appellant for life under Section 302 of the Indian Penal Code.
(2.) Aggrieved by the said judgment of conviction and order of sentence, the sole accused has preferred this appeal.
(3.) The case arises out of fardbeyan of K.B. Sree Rama Murty recorded on 14.08.2004 stating there that he received a phone call at about 10.00 p.m. from Shri V. Nageshwar Rao, who is a neighbour of his father-in-law, stating that both his father-in-law and mother-in-law are lying dead and are hanging from the ceiling fan. On receipt of the said information, the informant passed on the same to his brother-in-law (Sarhu) K. Satyanarayan. Then he along with his brother-in-law went to the Police Station and informed the police. Thereafter, alongwith his Brother-in-law and neighbours, and upon arrival of the police, reached the place of occurrence, i.e., Flat No.303, Meghdoot Apartment, Bhatia Basti, which is his in-law's house. He stated that the main gate of the flat and the grill gate was open and his father-in-law, S. Jagarnath Rao, aged about 72 years, was hanging from the ceiling fan in the drawing room and his mother-in-law Smt. M. Ammaji, aged about 66 years was found hanging in the another room by the ceiling fan. It is stated that the feet below knee of both the deceased persons were touching the ground. The appellant, who is the brother-in-law of the informant (Saala) was seen lying in the bed room of his parents in a state of intoxication. The informant suspected that this is a case of murder.;