(1.) This Criminal Appeal has been filed by the appellant Shri Suman Biswas @ Sumanta Biswas under Sec. 374 of the Code of Criminal Procedure, 1973 against Judgment and Order dtd. 18/12/2019 passed by learned Sessions Judge, Tirap, Changlang and Longding at Khonsa, Arunachal Pradesh in Khonsa Sessions Case No. 44/2019 convicting the present appellant under Sec. 302 of the Indian Penal Code and sentencing him to undergo imprisonment for life and to pay a fine of Rs.10,000.00 (Rupees Ten Thousand only) and in default of payment of fine to undergo further imprisonment for 2(two) months.
(2.) We have heard Mr. M. Biswas, learned counsel for the appellant and also heard Mr. N.N.B. Choudhury, learned Public Prosecutor, Arunachal Pradesh.
(3.) The facts relevant for adjudication of the present appeal, in brief, are as follows:-
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