NIRMAL DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Mr. P. P. Singh, learned amicus curiae for the Appellants takes notice of the proposal for enhancement of sentence under Section 201, Penal Code in respect of accused No. 2 -Mahendra Mahto.

(2.) We heard arguments on that also.

(3.) A little child of 15 months was killed by thrashing its head on some blunt object and thereafter, the dead body was stuffed in a latrine. All the members of the family who lived in the house wherein the latrine was situated, were arraigned for the murder of the child as well as for the offence of causing disappearance of evidence of murder. The trial court convicted all of them under Section 302 and Section 201 read with Section 34 of the Penal Code and sentenced each of them to imprisonment for life on the first count and R.I. for 3 years on the second count.