JAMSHED MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for petitioner and counsel for the State.

(2.) The petitioner is accused in this case registered under Section 448, 341, 323, 307, 504 of the4 I.P.C. and later under Section 302/ 34 of the I.P.C was added.

(3.) The counsel for the petitioner submits that according to the allegations made in the F.I.R, the dispute arose for cutting of the banana tree and for this, it is alleged that the petitioner along with other co-accused have assaulted by feasts and slaps, thereafter, the victim lady was taken into the hospital and after a few days, she died in the hospital. It is also submitted that there is no specific allegation against any of the accused persons named in the F.I.R. and there is general and omnibus allegation. It is also submitted that the petitioners are in custody from 15.9.2012 i.e. more than nine months.