RAM KR. GAUR Vs. SATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. N. Danggen, learned Legal Aid Counsel appearing for the appellant. Also heard Ms. T. Jini, learned Addl. Public Prosecutor, representing the State of Arunachal Pradesh.

(2.) This is an appeal under Sec. 374(2) of the Code of Criminal Procedure (CrPC), 1973 challenging the conviction and sentence of the appellant Ram Kr. Gaur in Sessions Case No.12/2020 arising out of Nirjuli P.S. Case No.15/2020, registered under Sec. 302 of the Indian Penal Code.

(3.) Ram Kr. Gaur originally belongs to Sonitpur District in the State of Assam. He was brought to the house of the informant by Biren Gaur, who is the father of victim late Sanjeev Gaur. Ram Kr. Gaur worked as a labourer in the house of the informant. The 12 years old deceased was the son of the brother of Ram Kr. Gaur. The deceased also lived in the house of the informant as a labourer. Both Ram Kr. Gaur and the deceased Sanjeev Gaur used to stay in a part of kitchen in the household of the informant.