GANGARAM Vs. STATE

JUDGEMENT

(1.) Gangararn, who appears to be a lad of 13 or 14 years, has been convicted of the offence under Sec. 302 of the Penal Code, by the Additional Sessions, Judge, Jagdalpur.

(2.) Gangaram appellant and Ghanshyam, the deceased, were nearly of the same age, both residents of village Bhanbeda. On November I, 1961, they both went out from Bhanbeda village together. At that time the accused had a Pharsi, while the deceased had a Tangia. They did not return to their village that night, but stayed at the house of Cherku (P. W. 7) in village Dabkatta. Next day, Cherku asked Itwari (P. W. 5) to reach the boys to their village. On their way, the two boys slipped away. On the evening of Thursday, Gangaram accused alone returned to the village. When he was asked about Ghanshyam, he stated that he and Ghanshyam had been lifted in a truck by some Dandakaranyawalas, but he (Gangaram) could manage to jump out of the truck. This answer was not satisfactory. Raghunath (P. W. 3), father of the accused asked him how it was that he did not receive any injury when he jumped out of the truck. Eventually, Gangaram confessed his guilt to his father the next morning. Raghunath took the accused to the house of Baldeo Patal (P. W. 2) where some inhabitants of the village had assembled in connection with Ghanshyam being not traced out. There, the accused confessed before them that he had killed Ghanshyam in the jungle. He then took them to Chamraguda forest and pointed out the dead body.