NABAM TATANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Pertin, learned senior counsel appearing on behalf of the petitioner and also heard Ms. L. Hage, learned Additional Public Prosecutor representing the State of Arunachal Pradesh.

(2.) This is an application, under Sec. 397 read with Ss. 401 and 482 Cr.P.C., against the judgment and order dtd. 29/11/2017, passed in Criminal Appeal No. 04/2015 (YPA) (Shri Bake Kepo Vs State of A.P) by Hon'ble District and Sessions Judge, Western Sessions Division, Yupia, Papumpare District, Arunachal Pradesh, whereby, the learned Sessions Judge had upheld the order and judgment dtd. 1/6/2015 passed in G.R. Case No. 897/2014 by the learned Chief Judicial Magistrate, Yupia in connection with Naharlagun P.S. Case No. 2014/14, under Sec. 387 IPC whereby, the present accused/convict was convicted and sentenced to undergo rigorous imprisonment for 5 years along with a fine of Rs.10,000.00 and in default to undergo simple imprisonment for 2 months.

(3.) The brief facts leading to this revision petition is that on 3/11/2014, a written F.I.R. was received from one Pawan Kumar Jain to the effect that an extortion note demanding a sum of Rs.10, 00000.00(Ten Lakhs) within two days claiming themselves to be member of National Liberation Council of Taniland (hereinafter referred as NLCT) signed by its president. On receipt of the F.I.R., the Officer-Incharge Naharlagun P.S. registered a case vide NLG P.S. Case No. 204/14, under Sec. 387 IPC. The accused/convict was accordingly arrested in connection with this case on 8/12/2014 and after completion of the investigation, Charge-sheet was filed on 10/1/2015.