LAWS(CAL)-2006-4-51

MANINDRA MAJHI Vs. STATE OF W B

Decided On April 24, 2006
MANINDRA MAJHI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The present appeal was of the year 1988 challenging the order of conviction and sentence recorded against the present appellant by the ld. Sessions Judge, Purulia on 25th May, 1988 in connection with Sessions Trial No. 16 of 1987 corresponding to Sessions Case No. 104 of 1984.

(2.) We have heard both Mr. Mukherjee and Mr. Ghosal appearing for the appellant and the State-respondent respectively and after hearing the ld. Advocates of both the sides, we are inclined to dispose of this appeal by delivering the judgment in open Court.

(3.) The shadow of superstition over witch-hunting said to be prevalent in the 16th Century still today raises its ugly head in the remote villages of our country which is very much reflected in the prosecution case relating to the present appeal.