ANLEKH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has faced the trial on the charge under section 302 r/w section 34 of the Indian Penal Code for causing death of Janak Singh. Charges under section 27 of the Arms Act, 1959 and under section 3 of the Prevention of Witch (Daain) Practice Act, 1999 were also framed against him.

(2.) In Sessions Trial No. 126 of 2007, the appellant has been convicted and sentenced to R.I. for life under section 302 of the Indian Penal Code. But, the charges under section 27 of the Arms Act, 1959 and under section 3 of the Prevention of Witch (Daain) Practice Act, 1999 have failed.

(3.) The informant of this case is wife of Janak Singh, the deceased. On the basis of her fardbeyan which was recorded on 16.11.2006 at 10:00 a.m. in her village, Manatu (Tarhasi O.P.) P.S. Case No. 51 of 2006 has been lodged against Anlekh Singh and Rohit Singh under section 302/34 of the Indian Penal Code. After the investigation, a charge-sheet was submitted against the appellant; the police has filed final form against Rohit Singh.