DOLU CHAKMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) By this common judgment and order, it is proposed to dispose of two Criminal Appeals, being Criminal Appeal No. (J)01(AP)/2019 preferred by appellant Dolu Chakma and Criminal Appeal No.(J)02(AP)/2019, preferred by appellant Lompu Thapa, as both are arisen out of a common judgment and order dtd. 23/8/2018, passed by the learned Sessions Judge, Tezu, in Session case No.24/L/2013, wherein both the appellant were convicted under Ss. 364 A IPC and sentenced to suffer rigorous imprisonment for life.

(2.) Since, both this appeals are preferred from jail, Mr. D. Panging, learned Advocate was appointed as Amicus Curiae to assist this Court.

(3.) The factual background leading to filing of this present appeal is briefly stated as under:-