Bachhan Mahli vs The State Of Jharkhand
2021 Latest Caselaw 2517 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 83 of 2021
                                          .....

Bachhan Mahli --- --- Appellant Versus The State of Jharkhand. -- --- Respondent

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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

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For the Appellant : Mr. Jorong Jedan Sanga, Adv. For the State : Mrs. Vandana Bharti, A.P.P.

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04/24.07.2021 This appellant along with Arjun Mahli stands convicted for the offence punishable under Sections 341/34, 326/34, 307/34 of the I.P.C. read with Sections 3 / 4 of the Prevention of Witch (Daain) Practices Act, 1999 vide impugned judgment of conviction dated 22.02.2021 passed in Sessions Trial Case No.125/2017 by the learned court of Additional Sessions Judge, Simdega and both of them have been sentenced vide impugned order of sentence dated 27.02.2021 in the following manner :-

         Sl.         Offence U/s                              Sentence
         No.                              Imprisonment          Fine           Default
          1.     Sec.341/34 of I.P.C.       S.I. for 01          .....          .....
                                           (one) month
         2.      Sec.326/34 of I.P.C.       R.I. for 10     Rs.5000/- (Rs.    R.I. for 06
                                            (ten) years      five thousand   (six) months
                                                                 only)
         3.      Sec.307/34 of I.P.C.      R.I. for 10         Rs.10000/-     R.I. for 01
                                           (ten) years          (Rs. ten      (one) year
                                                            thousand only)
         4.     Sec.3 of the Prevention     R.I. for 03            .....         .....
                   of Witch (Daain)       (three) months
                  Practices Act, 1999
         5.     Sec.4 of the Prevention    R.I. for 06           .....           .....
                   of Witch (Daain)       (six) months
                  Practices Act, 1999


                      Admit.

Call for the lower court records from the court of Additional Sessions Judge, Simdega in connection with Sessions Trial Case No.125/2017.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/