GANRAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT Ganraj stands convicted for offence punishable under Section 302, IPC with sentence of imprisonment for life vide impugned judgment dated November 10, 1990, passed by the Addl. Sessions Judge, Multai, District Betul, in Sessions Trial No. 51/89.

(2.) APPELLANT/accused is the brother of deceased. The prosecution case is that on 15-10-88 one Muniraj (P. W. 1) went to his field alongwith his wife Smt. Kashi Bai for harvesting the paddy crop. At about 11. 30 A. M. Kashi Bai went towards her well to fetch water. She found a dead body lying in the well. She informed her husband about the presence of the dead body in the well. Muniraj also went there and saw the dead body in the well. He could not identify the dead body. He informed about the presence of the dead body to certain persons who were ploughing in the neighbouring fields. He rushed to Village Angariya and informed Kotwar Kunwar Lal about the presence of the dead body in his well. He also searched the Sarpanch to inform him about the body but he could not be traced. Kotwar Kunwarlal accompanied Muniraj to the well and saw the dead body. Muniraj alongwith Kotwar went to out post, Bordhi of Police Station, Amla and gave information regarding the presence of a dead body in his well.

(3.) MERG was registered at No. 996/88 at out post Bordhi. This merg intimation was sent to Police Station, Amla where Merg No. 50/88 was registered.