DEWAN GOND Vs. STATE OF M P

JUDGEMENT

(1.) FOR the homicidal death of Banthu Gada on 24-9-1987, his friend accused Dewan Gond was prosecuted under Sections 302 and 201, IPC. He was convicted of murder and sentenced to imprisonment for life by the Sessions Judge, Raigarh. This jail appeal has been filed by the accused challenging his conviction and sentence.

(2.) ACCUSED Dewan and deceased Banthu were friends. They were exorcists and frequently went out together for work. The case for the prosecution is that a couple of days before his murder the accused had gone to the house of the deceased and the two of them had gone together for work. He did not return back home. Later on his body was found in the Badi of the accused with as many as 10 injuries on his head and neck.

(3.) THE body was first seen by Chowkidar Sunau (P. W. 1 ). He also noticed a trail of blood from the courtyard of the accused upto his Badi, and Ramwati (P. W. 5) and Budhiyarin (P. W. 6) who are the wife and daughter of the accused, told the witnesses that Banthu was killed by the accused.