STATE OF ODISHA Vs. DENGUN SABAR

JUDGEMENT

(1.) Criminal Trial No.07 of 2017 convicted nine appellants U/s. 302/201/365/342/506/34 of the I.P.C. and Section 4 of the Odisha Prevention of Witch Hunting Act, 2013 and passed the following sentence. Offence sentence U/s.302 of the IPC All the convicts are sentenced to death for committing offence ofmurder punishable U/s.302 Of the IPC and to pay a fine of Rs.50,000/-each in default to undergo imprisonment for one more year. Each of the convicts be hanged by their neck till they are individually dead.

(2.) In DSREF No.1 of 2018, the record has been submitted to the court for confirmation U/s.366 of the Cr.P.C. All the convicts have preferred appeal from jail U/s.383 of the Cr.P.C. resulting JCRLA No.46 of 2018. Both the reference and appeal are heard together.

(3.) The gravamen of the charge that the accused persons in furtherance of common intention suspecting the practice of Witchcraft abducted, criminal intimidated and murdered three persons namely Asina Sabar, Ambaya Sabar and Ashamani Sabar on 9.9.2016 at 8 P.M. at village Kitum and caused disappearance of the evidence with intention to screen the offenders.