- (1.) By Court Heard learned counsel for the appellant and learned counsel for the State.
(2.) This criminal appeal is directed against the Judgment of Conviction dated 12th April, 2010 and Order of sentence dated 15th April, 2010 passed by the learned 1st Additional Session Judge, West Singhbhum at Chaibasa in Session Trial No.48 of 2008, whereby the sole appellant was found guilty and was convicted for offence punishable under Section 302 of the Indian Penal Code and Sections 3, 4 of the Prevention of Witch (Daain) Practices Act and was sentenced to undergo rigorous imprisonment for life and fine of Rs.1000/- only under Section 302 of the Indian Penal Code and was also sentenced to undergo simple imprisonment of three months under Section 3, 4 of the Prevention of Witch (Daain) Practices Act.
(3.) The prosecution case is based on the fardbeyan of one Raghunath Munda, recorded on 15.10.2007 at about 11.45 a.m., wherein the informant has stated that on 14.10.2007, after watching a football match which was going on at Icha Kuchi when he came to his home at about 05.30 p.m. in the evening, he saw that his wife Sukurmundi Munda was assaulted by the appellant by a Sabal and was saying that you have killed my child. When the informant reached there the appellant fled away with the sabal in her hand. Upon reaching to his wife, the informant saw his wife in pool of blood and was restless. On raising cry, the neighbours assembled and by that time his wife had died.;