D.S. Tripathi, J. - (1.) Appellant has assailed the judgment and order dated 12.04.2007 passed by Additional Sessions Judge/ Fast Track Court-III, Faizabad in Sessions Trial No. 09 of 2006 (State of U.P. Vs. Siyaram Tantrik and another) arising out of Case Crime No. 166 of 2005, under sections 302, 201 IPC, P.S. Taarun, District Faizabad, by which appellant has been convicted and sentenced to life imprisonment and fine of Rs. 4,000/- (in default of payment of fine, one year additional imprisonment) under section 302 IPC and imprisonment of three years and fine of Rs. 1,000/- (in default of payment of fine, two months additional imprisonment) under section 201 IPC.
(2.) Co-Accused Tulsiram has been given benefit of doubt and acquitted from charge under sections 302, 201 IPC levelled against him, by the aforesaid impugned judgment.
(3.) Prosecution case, in brief, is that informant Ram Kripal Patel son of Kanhai Prasad Patel (Gram Pradhan), resident of Narayanpur, P.S. Taarun, Faizabad, submitted written Tahrir, Ext. Ka-9, in P.S. Taarun, District Faizabad, narrating therein that he had seen dead body of an unknown person on 02.11.2005 at 7:00 a.m. near village Jai Singh Mau Bade Bheet. Head and both the hands of dead body were amputated and not present there. It appears that murder has been committed by unknown persons in the previous night.;