TARAK MANGHA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The appellant before us stood convicted by the learned Session Judge, Yupia, in Session Case No. 147/2013 (YPA), under Sec. 332 IPC and sentenced to undergo S.I. for a period of 1(one) year, with a fine of Rs.5000.00, in default to suffer further period of 3(three) months. The learned Sessions Judge further ordered that the fine amount, if realised shall be paid to the victim and it is also ordered that the State Legal Service authority shall pay to the victim appropriate compensation as per entitlement.

(2.) The factual background leading to filing of the present appeal is briefly stated as under:

(3.) Being highly aggrieved by the aforesaid judgment of and order of conviction and sentence, the appellant preferred this appeal for setting aside the judgment of the learned Court below on the ground that: