(1.) Heard Ms. N. Anju, learned Amicus Curiae appearing for the appellant and Ms. L. Hage, learned Additional Public Prosecutor for the State of Arunachal Pradesh.
(2.) This Criminal Appeal (Jail) is filed by the appellant being aggrieved with the judgment dtd. 9/3/2020 passed by the learned District and Sessions Judge, Tirap, Changlang and Longding, at Khosa, Arunachal Pradesh (hereinafter to be referred as
(3.) The brief facts of the case are that PW-1, Smt. Ponglung Ngotan, had lodged a written complaint at Police Station Changlang on 6/3/2014 alleging that on 5/3/2014, at about 7:20 P.M., the appellant had brutally assaulted his father, Shri Pongwa Ngotan and on account of that his father succumbed to the injuries on the spot. It was further alleged that after the beating incident, the appellant set fire to his house due to which the house was completely burnt and damaged. It was prayed that the appellant be apprehended immediately.
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