- (1.) THIS appeal has been preferred by the appellants against the judgment of conviction dated 30th January, 1996 and order of sentence dated 31st January, 1996, passed by Sri P. Kumar, Additional Sessions Judge, Gumla in S.T. No. 75 of 1995.
(2.) SIX accused persons, including these three appellants, were charged for committing offence under Section 302 read with Section 34 of the Indian Penal Code for killing of Bhikha Asur and also charged for the offence under Section 201 read with Section 34 of the Indian Penal Code for concealing the evidence i.e., dead body of the deceased. On conclusion of the trial, learned Trial Court acquitted three accused persons, while found the appellants guilty for committing the offences under Sections 302/34 and 201/34 of the Indian Penal Code and convicted them. The appellants have been entenced to undergo rigorous imprisonment for life under Section 302 of the Indian Penal Code and rigorous imprisonment for six years under Section 201/34 of the Indian Penal Code.
(3.) THE prosecution has been launched on the basis of the fardbeyan of Barsa Asur -P.W. 8 dated 31st October, 1994.;