GOURI SHANKAR Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT Gaurishankar has been convicted under Section 302, IPC and sentenced to imprisonment for life.

(2.) THE prosecution case is that on 9-12-1989 deceased Indudas entered into the house of accused Gaurishankar and was found in a room with Sheelabai (P. W. 3) who is wife of elder brother of the accused. According to the prosecution, Indudas was attempting to commit rape on her and at that point of time, accused Gaurishankar came there. Indudas begged to be excused for his misconduct. Indudas tried to run away and accused Gaurishankar caused injuries to him with an axe and he died there. The accused himself went to the police station and lodged the FIR (Ex. P-19 ). The accused gave the information in this respect that he had put the dead body of Indudas and the axe in his house. Thus, according to the prosecution the accused committed murder of Indudas.

(3.) THE accused pleaded not guilty.