STATE OF ARUNACHAL PRADESH Vs. SAMAIL BAIJU

JUDGEMENT

(1.) Heard Mr. I. Basar, learned Additional Public Prosecutor, for the State of Arunachal Pradesh. Also heard Mr. K. Ete, learned Amicus Curiae for the convict.

(2.) This is a criminal reference under Section 30 of Assam Frontier (Administration of Justice) Regulation, 1945, for confirmation of conviction and sentence dated 31.08.2007 rendered by the court of learned Additional District & Sessions Judge, Fast Track Court, Eastern Zone, Namsai, in Sessions Case No. 08/05, whereby, the convict Samial Barju was convicted under Section 376 I.P.C. and sentenced to undergo rigorous imprisonment for 7 years and to pay fine of Rs. 1000/- only, in default, of which the convict shall undergo a further term of 1 month simple imprisonment.

(3.) The prosecution examined as many as 4(four) witnesses including the prosecutrix and the medical officer while the defence examined none.