TADE NALO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. J. Jini, learned Legal Aid Counsel for the appellant. Also heard Ms. T. Jini, learned Additional Public Prosecutor for the State respondent.

(2.) This jail appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973, is preferred against the judgment and order dtd. 6/4/2022, passed by the learned Additional Sessions Judge, West Sessions Division, Basar, Leparada District, Arunachal Pradesh, under Sec. 302//201 of the Indian Penal Code, whereby the accused/appellant has been sentenced to undergo imprisonment for life with a fine of Rs.2,000.00 (Rupees two thousand) only and in default, to undergo further imprisonment for 1 (one) year for the offence under Sec. 302 IPC and further sentenced to undergo imprisonment of 2 (two) years with a fine of Rs.1,000.00 (Rupees one thousand) only and in default, to undergo further imprisonment for 3 (three) months for the offence under Sec. 201 IPC.

(3.) The prosecution case, if brief, is that on 23/7/2019, one Inspector A. K. Tanti lodged an F.I.R. before the Officer-In-Charge, Dumporijo Police Station, to the effect that on the same day, a telephonic information was received from one Shri Payir @ Mayir Riddi, Krishna Colony Dumporijo that one dead body of an unknown person has been found in the cultivation field of SE RWD Mr. Kamdak, Dumporijo. On receipt of the said information, a police team rushed to the place of occurrence and found one dead body of a woman floating in the pond near the aforesaid cultivation hut. Accordingly, the Officer-In-Charge, Dumporijo Police Station registered a suo moto case being DMJ P.S. Case No. 19/2019, under Sec. 302/201 IPC and endorsed Inspector A. K. Tanti to take up the investigation.