SUBHALENDU CHAKMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The instant appeal has been preferred against a judgment and order dt. 29/9/2015 passed by the learned Court of the Sessions Judge, East Sessions Division, Tezu in Sessions Case No. 118(L)/2011. By the impugned judgment, the appellant has been convicted under Sec. 302 of the IPC and is sentenced to undergo rigorous imprisonment for life.

(2.) To appreciate the issue involved, it would be convenient if the facts of the case are narrated in brief.

(3.) It is the validity and correctness of the aforesaid judgment dtd. 29/9/2015 passed by the learned Sessions Judge, East Sessions Division convicting the appellant under Sec. 302 of the IPC which is the subject matter of challenge.