STATE OF ARUNACHAL PRADESH Vs. TAYUR JAMPEN

JUDGEMENT

(1.) THIS reference under Regulation 30(1) of the Assam Frontier (Administration of Justice) Regulations, 1945, has arisen out of the judgment and order, dated 16.5.2001, passed by the learned Deputy Commissioner, West Siang District, Along, in Sessions Case No. GR.214/90, which arose out of Mechukha Police Station Case No. 18/90, convicting the accused, Tayor Jempen, under Section 304 (Part. I) and Section 436 of the IPC and sentencing him to undergo rigorous imprisonment for 10 years and also to pay fine of Rs. 5,000 and in default, to suffer rigorous imprisonment for a further period of one year.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be stated as follows :

(3.) IN all, prosecution examined six witnesses including the Investigating Officer. The accused were, then, examined under Section 313 Cr.P.C. In his examination aforementioned, accused Tayor Jampen denied that he had committed the offences alleged to have been committed by him, the case of the defence being that of total denial. No evidence was, however, adduced by the defence.