KAHITO SEMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. H. Lampu, learned Amicus Curiae for the appellant, Mr. J Tsering, learned Public Prosecutor for the State of Arunachal Pradesh and Ms. N Danggen, learned Amicus Curiae appearing for the informant.

(2.) An FIR was lodged by Jongkem Longri inter-alia alleging that his sister-in-law Thuhim Longri, wife of Kemla Longri, aged about 35 years had been brutally murdered by some unknown person at old Khamdu village when she went to take bath from the nearby water source. The FIR also states that as per the information of the villagers, the accused Kahito Sema, who was staying in the same village in the house of Jongkong Longri may have been involved in the brutal killing and that the accused had given a warning to the deceased a few days ago that she will be finished if she does not stop poking into his matter. Further, the accused also had an illicit relationship with the victim as per the information of the villagers.

(3.) Based upon such allegation, Jairampur police station case No. 07/2015 was registered u/s 376/302 of the IPC. Upon completion of the investigation and the charge-sheet being submitted, the learned Sessions Judge, Tazu, East Sessions Division, Tezu framed the charges against the accused/appellant and accordingly, the case was tried u/s 302/201 of IPC.