JUMBAL NAYAK, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The sole appellant has suffered the judgment of conviction under section 302, section 307, section 326 IPC and section 3 and section 4 of Prevention of Witch (Daain) Practices Act and he has been sentenced to RI for life under section 302 IPC, RI for seven years under section 307 IPC and RI for five years under section 326 IPC. He has been convicted and sentenced to RI for three months each under section 3 and section 4 of the Prevention of Witch (Daain) Practices Act, 1999.

(2.) The informant of this case is the daughter of Gono Nayak and Karni Devi, both deceased. She is an injured witness. On the basis of her fardbeyan which was recorded at 7:15 hrs. in the morning of 26.04.2009, Jhinkpani P.S. Case No. 22/09 has been registered against the appellant.

(3.) During the trial, the prosecution has examined twelve witnesses; the informant is PW-1.