- (1.) Heard the parties on prayer for bail and perused the lower court records.
(2.) It is submitted that appellant no. 4 -Pacchu Bhuinya has been convicted only under Sec. 201/34 of the Indian Penal Code and has been sentenced to undergo R.I. for five years.
(3.) It is further submitted that the alleged occurrence took place on the suspicion that the deceased committed witchcraft, due to which Ramnath Bhuinya died and that there are vital contradictions in the evidences and that appellants have remained in jail for a total period of about two years by now.;