RATANU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant, namely, Ratanu @ Ratna Dhanwar has faced the trial on the charge under section 302 of the Indian Penal Code and under section ? of the Prevention of Witch (Daain) Practices Act, 1999. He has been convicted and sentenced to R.I. for life under section 302 of the Indian Penal Code.

(2.) The charge under section ? of Prevention of Witch (Daain) Practices Act, 1999 has failed.

(3.) Initially, five accused persons, namely, Ratnu Dhanwar, Mikhail Khakha @ Mangru Khakha, Kameshwar Dhanwar, Bhikha Dhanwar @ Lamu @ Soma and Ajit Khakha @ Kowa were sent up for trial, however, the learned Sessions Judge has acquitted the other accused persons except the appellant, namely, Ratanu Dhanwar, primarily on the ground that the informant has not named them as accused in her fardbeyan.