CHANDA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during the pendency of this appeal.

(2.) The appellant has been convicted under Ss. 442, 452, 324, 307, 504 as well as 506 of the IPC and under Sec. 3 of Prevention of Witch (Daain) Practices Act in connection with Sessions Trial Case No. 239 of 2012 arising out of Basia P.S. Case No. 07 of 2012 (G.R. Case No. 72 of 2012). He has been sentenced to undergo Rigorous Imprisonment for 10 years and a fine of Rs.10,000.00 for the offence under Sec. 307 of the IPC.

(3.) Heard, the learned counsel for the appellant and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.