Kailash Prasad Deo - (1.) Heard learned counsel for the appellant, Mr. A.K. Chaturvedi assisted by Mr. Hadish Ansari, Advocate and learned counsel for the State, Mr. Azeemuddin, Additional Public Prosecutor.
(2.) The sole appellant has faced charge under Sections 302/201 IPC regarding death of his wife, Hemwanti Devi and causing disappearance of the dead body. The learned trial court vide judgment dated 12.12.1996 has held the appellant guilty for the offence committed and punishable under Sections 302/201 of the Indian Penal Code and vide order of sentence dated 13.12.1996 awarded rigorous imprisonment for life for the offence committed and punishable under Section 302 of the Indian Penal Code and rigorous imprisonment for seven years for the offence committed and punishable under Section 201 of the Indian Penal Code. Both the sentences are directed to run concurrently. The impugned judgment has been passed by learned Additional Sessions Judge, Gumla in S.T. No.235 of 1995.
(3.) As per the prosecution case the officer-in-charge-cum-Sub-inspector of Police, H.N. Saha of Bishunpur Police Station was on flag march with B.S.F. force and police party on 05.03.1995 and reached the village Banalat Hat and heard rumour that on the West of Haka Jang road in village Banalat, leg of a lady is lying with injury. The informant went there and saw the leg of unknown lady having injury but on search other parts of the dead-body was not found.;