SHREE CHANDRASHEKHAR,J - (1.) Two persons namely, Singo Murmu and Binod Murmu, both mother and son, were put on trial in S.T. Case No.47 of 2005. A First Information Report was lodged against them under section 302 and 201 read with section 34 I.P.C, on the basis of the fardbeyan of Debo Hansda, the informant. After the investigation, a charge-sheet was filed and both the accused persons were sent up for trial. They have faced the trial on the charge of committing murder of Gulapi alias Malati, daughter of the informant, in furtherance of their common intention and for causing disappearance of her body.
(2.) In order to establish its case that the accused persons first killed Gulapi alias Malati and then set her ablaze to give colour of suicide by the deceased, the prosecution has examined 8 witnesses; the informant is P.W.7 and the Investigating Officer is P.W.8, during the trial.
(3.) Dr. Yogendra Nath, who has conducted autopsy, has found the following injuries on Gulapi alias Malati: "External injuries- there was dermo epidermal burn of front of abdomen and chest, back of chest and portion of abdomen, both upper extremities face and neck. Hair singed and emits smell of kerosene. A burnt ligature mark over neck encircling the neck. The vital reaction time was very feeble. Internal injuries- diffuse contusion of scalp, 2x1cm, 4x3 cm, 3x2 cm over frontal area, 2x2 cm over right parietal area, 3x3 cm 2x2 cm and 3x3 cm and multiple nail head size over occipital scalp. There was sub dural blood clot and contusion of whole brain. There was contusion of left side of respiratory passage near body of thyroid cartilage. There was contusion of back of thyroid cartilage also."? ;