R.K.MERATHIA, J. - (1.) THIS appeal is directed against the judgment dated 7.8.1992, passed by the 1st Additional Sessions Judge Camp at Saraikella in Sessions Trial No. 203 of 1989, convicting the appellant under Section 302 IPC and sentencing him to imprisonment for life.
(2.) THE prosecution case as disclosed in the fardbeyan is as follows: - Gurva Hembrom ( informant -P.W -4) lodged his fardbeyan on 11.11.1988 at about 10.45 P.M. at the police station that -at about 7.30 P.M. his father -Jhore Hembrom ( deceased) was going to visit 'Bandhna festival and when he reached near the house of Mona Hansda ( P.W -2), the appellant having sword in his right hand and bow on his left shoulder and arrows in his left hand, inflicted sword injury on the face of his father, due to which his father fell on the road and blood started oozing. Then the appellant again inflicted sword blow on his neck causing bleeding injuries. On this, he raised alarm but the appellant continued inflicting injuries. On alarm, P.W -2 and others reached there and seeing them the appellant fled away towards his house with his weapons. The persons assembled there had seen the appellant inflicting injuries and fleeing away. The informant saw the occurrence when he was going to sleep in his neighbours house after watching festival. On such fardbeyan, FIR ( Ext -3) was registered. Charge -sheet was submitted and cognizance was taken under Section 302 IPC. The case was committed. Charges were framed, read over and explained to the appellant in Hindi, which he denied.
(3.) THE case of the appellant was that he was falsely implicated and had not committed murder.;