BHAKTA CHAKMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. A. Dhar, and Mr. D. Ghosh, learned counsels, appearing on behalf of the appellant. Also heard Ms. Topi Jini, and Mr. Gyati Tado, learned Additional Public Prosecutors, Arunachal Pradesh, appearing on behalf of respondent No. 1, and Ms. Sum Valentine Darang, learned legal-aidcounsel, appearing on behalf of respondent No. 2/informant.

(2.) The instant appeal has been instituted by the appellant, herein, assailing the judgment, dtd. 1/4/2022, passed by the learned District and Sessions Judge, Khonsa, Tirap District, in Khonsa Sessions Case No. 14/2021, convicting the appellant under Sec. 307/326 of the Indian Penal Code, read with Sec. 25(1B)(a)/27(1) of the Arms Act, 1959.

(3.) The facts requisite leading to the institution of the present proceeding, is noticed as under: