ABHIJIT ROY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) Appellant is aggrieved by the judgment of conviction dated 16.11.2006 and order of sentence dated 20.11.2006, passed by the learned Additional Sessions Judge F.T.C. II, Ghatsila, East Singh-bhum, in S.T. No. 349 of 2005, whereby, the sole appellant has been found guilty and convicted for the offence under Section 302 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant has been sentenced to undergo R.I. for life for the said offence.

(3.) The prosecution, case was instituted on the basis of the written report submitted by A.S.I. of Police, Chakulia Police Station, upon the recovery of a dead body of an unknown female, aged about 18 years on 29.4.2005. The dead body was bearing injuries and it appeared that the accused had tried to conceal the identity of the dead body by pouring acid like substance on the dead body, due to which there were burns also on the dead body. As the dead body could not be identified, nor any clue about the accused could be gathered, Chakulia P.S. Case No. 20 of 2005 corresponding to G.R. No. 178 of 2005 was instituted against unknown for the offences under Sections 302 and 201 of the Indian Penal Code.