The appellants, Bhagwan Swarup (A1) and his son (A2), were accused of the murder of Madhu, A2's wife. The incident allegedly occurred between March 11, 1982, and March 18, 1982. ... The prosecution charged the appellants under Sections 302, 201, and 120-B IPC for conspiring and committing the murder of Madhu and for attempting to destroy evidence by not reporting the death to authorities.