GANPATLAL GULJARL SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IN this appeal, the four appellants- Ganpatlal, Gopal Prasad, tulsiram and Ratanlal have challenged their conviction under section 302 read with section 34 of the Penal Code for committing the murder of Jawaharsingh on November 13, 1975 at village Chandeli, district Narsimhapur for which each of them was sentenced to undergo imprisonment for life.

(2.) THE prosecution case is this: On November 13, 1975, the deceased jawaharsingh was going with his bullocks which damaged Jawar crop of the field of appellants Ganpatlal and Ratanlal. The four appellants, therefore, assaulted him with lathi, Kholia and barchhi. Shouts of injured Jawaharsingh attracted Chandansingh (P. W. 4), Mansingh (P. W. 3) and Hirasingh who witnessed the assault. Shortly thereafter, Chanchalsingh (P. W. 2), Vijaysingh and Sahabsingh (P. W. 1) also reached the place of incident. They questioned the injured Jawaharsingh as to who had assaulted him, whereupon he told them that the four appellants had assaulted him.

(3.) JAWAHARSINGH was removed to the village in an injured condition but expired. A report (Ex. P-1) was lodged at 10 a. m. on November 13, 1975 by chandansingh (P. W. 4), the police-station being at a distance of six miles.