OBIT BIKU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. L. Perme, the learned counsel for the appellant. Also heard Ms. L. Hage, the learned Additional Public Prosecutor, as well as Mr. J. Gao, the learned counsel for the respondent No. 7.

(2.) This appeal under Sec. 374 (1) of the Code of Criminal Procedure, 1973, has been filed by the appellant, Obit Biku, on behalf of the convict, Tayum Biku, who has been convicted by the Court of the learned Sessions Judge, East Siang: Siang: Upper Siang and Lower Siang Districts at Pasighat, in Pasighat Sessions Case No. 286/2013.

(3.) By the impugned judgment, Shri Tayum Biku, has been convicted under Sec. 302/326/447 of the Indian Penal Code, 1860. Under Sec. 302 of the Indian Penal Code, he has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5000.00(Rupees Five Thousand) and in default of payment of fine to undergo further imprisonment for 1(one) year. Under Sec. 326 of the Indian Penal Code, he has been sentenced to undergo rigorous imprisonment for 6(six) years and to pay a fine of Rs.3000.00 (Rupees Three Thousand) and in default of payment of fine to undergo further simple imprisonment for three months and under Sec. 447, he has been sentenced to undergo 3(three) months of simple imprisonment. All the sentences are directed to run concurrently.