SHIBBOO DAS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Shibboo appellant has preferred this appeal from jail against his conviction under section 302/201, I.P.C. and the aconcurrent sentences of imprisonment for life and of 7 years R.1 under section 302/20 1. District and Sessions Judge, Saharanpur, on 25-1-1985 in S.T. No. 65 of 1984.

(2.) The charge against the appellant was that he along with co-accused Gopal took Baja Rao alias Bajra from his house in Brahmpun, Jhoppar Patti, P.S. Haridwar, District Saharanpur and intentionally caused the death of Baja Rao on 3/411-1983 in the jungle of Rodhi Maidan and then threw his dead body into the river Ganga thus causing the evidence of offence to disappear to screen himself from the legal punishment and, therefore, he committed offences punishable under sections 364, 302, and 201, I.P.C.

(3.) It may be mentioned here that the co- accused Gopal has been declared absconder .in the charge sheet filed by the police and has not participated in the trial.