KALEN DANGGEN Vs. STATE OF A P

JUDGEMENT

(1.) Heard Ms. N. Danggen, learned counsel for the appellants. Also heard Ms. T. Jini, learned Additional Public Prosecutor, Arunachal Pradesh, for the State respondent No. 1 and Mr. A. Saring, learned counsel for the respondent No. 2.

(2.) This is an appeal filed under Section 372 of the Cr.P.C., against the acquittal order dated 15.12.2015, passed by the learned Additional Sessions Judge, Pasighat, in Psg. Session Case No. 272/12, under Section 436 of the Indian Penal Code.

(3.) For appreciation of the appeal, the prosecution case against the respondents may be stated first.