SUNIL SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 302 read with section 34 of the Indian Penal Code for committing murder of Maino Tudu and under section 201 read with section 34 of the Indian Penal Code for causing disappearance of her dead body and under section 3 and section 4 of the Prevention of Witch (Daain) Practices Act, 1999.

(2.) In S.C. No. 11 of 2010, the appellant has been convicted and sentenced to RI for life and fine of Rs.2000/- under section 302 read with section 34 of the Indian Penal Code, RI for seven years and fine of Rs.1000/- under section 201 read with section 34 of the Indian Penal Code and RI for three months under section 3 and RI for six months under section 4 of the Prevention of Witch (Daain) Practices Act, 1999.

(3.) The informant of this case is daughter of Maino Tudu. On the basis of her fardbeyan which was recorded on 10.10.2009, at about 15:00 hrs., Maheshpur P.S. Case No. 98/09 was lodged against Sunil Soren, Nura Hembram, Pradhan Soren and Sanatan Soren under section 302 read with section 34 of the Indian Penal Code, under section 201 read with section 34 of the Indian Penal Code and under section 3, 4 and 5 of the Prevention of Witch (Daain) Practices Act, 1999. After the investigation, a charge-sheet was submitted against the appellant and he has faced the trial on the aforesaid charges.