BREMINGSTAR MYLLIEM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Some alarming facts have come to light in course of the present criminal appeal and the matter requires the urgent attention of all concerned.

(2.) The appellant, who is represented by the Legal Aid Counsel, has been convicted under Sec. 302 of the Penal Code for triple murder but sentenced only to 14 years' imprisonment. If the conviction were to be upheld, the sentence has to be enhanced in accordance with law since the punishment in this case could only have been death sentence or life imprisonment. Serial No.04 Regular List

(3.) It, however, appears, pursuant to considerable industry on the part of Counsel representing the appellant, that the appellant may be of unsound mind and it should have occurred to any reasonable person that the appellant may have been of unsound mind since he was accused of committing triple murder of his parents and a sibling.