- (1.) Heard learned Counsel for the appellant and learned Counsel for the State.
(2.) This appeal is directed against the judgment of conviction and order of sentence dated 31.07.2000 passed by Shri Kamala Prasad, learned Additional Sessions Judge-I, Koderma in Sessions Trial Case No. 50 of 1989, by which judgment, he found the appellant, Murli Yadav guilty for the offence under Section 201 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for seven years.
(3.) It is submitted by learned Counsel for the appellant that no evidence has been adduced by the prosecution to prove that the disappearance of dead body was caused by this appellant, Murli Yadav. According to Section 201 of Indian Penal Code. "Whoever knowing or having reason to believe that an offence has been committed, cause any evidence of the commission of that offence to disappear, with the intention of screening offender from legal punishment or with that intention gives any information respecting offence, which he knows or believe to be false", which he has believed to be false committed offence, but in the instant case, there is no evidence and only because the appellant happens to be the husband of the victim lady, he has been held guilty.;