TECHI TADAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Muk Pertin, learned senior counsel appearing on behalf of the appellant and Mr. J. Tsering, learned Public Prosecutor, appearing on behalf of the State of Arunachal Pradesh.

(2.) This criminal appeal u/s. 374(2) of the Code of Criminal Procedure, 1973, is directed against the judgment and order, dated 20.04.2018, passed in Sessions Case No. 05/2014(YPA) u/ss. 376(D)/376(2)(i)/307/506 of the Indian Penal Code read with Sections 4 and 10 of the POCSO Act (State Vs. Techi Tater and ors.) in Itanagar Women P.S. Case No. 82/2013 by the learned Sessions Judge, Yupia, West Sessions Division, convicting the accused Sri Techi Tater u/s. 376(D) of the IPC and sentencing him to undergo rigorous imprisonment for 20(twenty) years and to pay a fine of Rs. 5,000/-, with default stipulation.

(3.) The case of the prosecution, briefly stated, is, as under: