TAP TASSAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. S. Koyang, learned counsel appearing for the appellant. Also heard Ms. T. Jini, learned Addl. PP for the State respondent and Ms. J. Doji, learned counsel for the respondent No 2 (Informant/Victim).

(2.) This Criminal Appeal under Sec. 374(2) of the Cr.P.C., 1973 challenging the Judgment and Order dtd. 15/9/2023 and the Order of Sentence dtd. 18/9/2023 passed in Sessions Case (Z) No. 04/2022 in Raga P.S. Case No. 11/2021 under Sec. 376(2)(f) of the Indian Penal Code (IPC) read with Sec. 10/11 of the Prohibition of Child Marriage Act, 2006, whereby the accused appellant has been convicted under Sec. 376(2)(f) of IPC passed by the learned Sessions Judge, Lower Subansiri /KurungKumey/ Kra Daadi/ Kamle Districts, Head Quarter, Ziro, Arunachal Pradesh (hereinafter referred to as Sessions Court, Ziro) thereby the accused appellant was sentenced to undergo Rigorous Imprisonment (RI) for a term of ten (10) years and to pay a fine of Rs.5,000.00, in default of payment of fine, to undergo further imprisonment for three (3) months.

(3.) The facts relevant for consideration in the instant Criminal Appeal, in brief, are as follows: