RAM CHETRY Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. S. Mow, learned amicus curiae, appearing for the appellant. Also heard Ms. T. Jini, learned Addl. Public Prosecutor (APP for short) for the State.

(2.) The notice issued to the complainant/ informant (respondent no.2) by registered post with acknowledgement due, was received by one Maya Tamang on 18/6/2020. Hence, notice by usual process was issued by this Court. Thereafter, the learned Chief Judicial Magistrate, Changlang had submitted a report dtd. 17/11/2021, to the effect that the wife of the complainant, namely, Smt. Gopi Maya Lama had informed that the complainant/ informant had died on 10/9/2019. Accordingly, by virtue of order dt. 2/12/2021, it was provided that in the meantime if the victim or any other private person on their own volition comes forward before the Court with a pleader for participating in the proceeding, grant of permission to such person would be considered as per law. However, the Court had observed that the case was otherwise ready for hearing.

(3.) The appellant, namely, Ram Chetry, who is currently lodged in District Jail, Tezu has preferred this appeal against the judgment and order of sentence dtd. 17/10/2019, passed by the learned Sessions Judge, Tirap, Khonsa in connection with Khonsa Sessions Case No. 26/2019, arising from Jairampur P.S. Case No. 27/2014, by which the appellant was convicted for commission of offence punishable under Sec. 302 of the Indian Penal Code (IPC for short) and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000.00, with default clause of undergoing a further simple imprisonment of 2 (two) months.