SAMRU TANTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.

(2.) The petitioners have been made accused for the offences under Sections 302, 201, 34 of the Indian Penal Code and Sections 3, 4 of the Witchcraft Act, in connection with Murhu P.S. Case No. 51 of 2012 corresponding to G.R. No. 293 of 2012, S.T. No. 11 of 2013.

(3.) The case relates to murder of uncle of the informant, whose dead body was recovered and the petitioners have been made accused in this case on the basis of suspicion.