BHOGAMI BUTTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In Sessions Trial No. 303 of 1982, n AddI. Sessions Judge, Bastar at Jagdalpur by his Judgment dated 22.1.1983 convicted the appellants for offence under section 302 read with section 34 of the Indian Penal Code and sentenced each of them to imprisonment for life. This appeal is against that conviction and sentence.

(2.) One Bhogami Payaku was also tried along with the appellants for the same offence, but the learned Additional Sessions Judge found him to be not guilty and thus acquitted him.

(3.) Appellants Bhogami Buttu, Bhogaml Kamalu and acquitted accused Bhogami Payaku are brothers. They are the sons of Masa. Deceased Phagu was also One of the sons of Masa. Appellant Bhogami Podiya is the only son of Bajbal. Bajbal and Masa are brothers. Appellant Uji Mahangu is the son-in-law of Masa. Bhogami Bhime (P.W. 1) is the widow of the deceased Phagu. Tulsi (P.W.2), then aged about ten years, is the daughter of the deceased.