MUNSHI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellant, theState and the complainant.

(3.) The present appeals arise out of a case of unnatural death of a lady for which proceeding has been started under Ss. 304- B/34 and 120-B of the Indian Penal Code. The appellant is the brother of the husband and also an accused. Charges have been framed and trial has been commenced without the husband being arrested and it is submitted on behalf of the State that he is absconding.