BIRBAL SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is an accused for the offence under Sections 341, 323 and 307/34 of the Indian Penal Code read with Section 3/4 of the Prevention of Witch (Daain) Practices Act.

(2.) HEARD learned counsel for the petitioner and learned counsel for the State.

(3.) IT is submitted on behalf of the petitioner that the instant case is totally misconceived against the petitioner and even otherwise, the allegations do not confirm that the petitioner had caused any grievous injury whatsoever to the victim lady and that there was any intention to commit the murder of the victim lady in fact except grievous injury on the wrist, the victim lady has admittedly not sustained any injury in any vital part of the body. It is lastly submitted that the petitioner has been suffering detention in custody since 22. 07. 2008.