TARIK TALOM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. U. Bhuyan, learned counsel for the accused appellant. Also heard Mr. N. Lowang, learned Public Prosecutor for the State of Arunachal Pradesh.

(2.) This appeal has been preferred under Section 374 (2) Code of Criminal Procedure, 1973 against the judgment and order dated 29.01.2009 passed by the learned Addl. District & Sessions Judge, FTC, Basar, in Basar Sessions Case No. 368/2003 convicting the accused appellant under Section 366 IPC and sentencing him to undergo rigorous imprisonment for 4 (four) years with a fine of Rs.3000/- (Rupees Three Thousand) only and in default of payment of fine, to undergo further simple imprisonment for a term of 3 (three) months.

(3.) Mr. Bhuyan, learned counsel for the accused appellant, submits that:-