SAGAR SOBAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. N. Danggen, learned counsel appearing for the appellant. Also heard Mr. T. Ete, learned Additional Public Prosecutor for the State and Mr. G. Tarak, learned Amicus Curiae for the respondent No. 2.

(2.) The instant appeal is filed under Sec. 374(2) of the Cr.P.C assailing the Judgment and Order of conviction under Sec. 302 of the IPC, dtd. 30/4/2021, passed by the learned District and Sessions' Judge, Bomdila, West Kameng District, Arunachal Pradesh in Sessions Case No. 05/2019, convicting the Appellant to undergo life imprisonment, out of which the convicted Appellant shall spend 10 (ten) years under Rigorous Imprisonment and pay a fine of Rs.5,000.00, in default of payment of fine, the Appellant shall undergo three (3) months' imprisonment.

(3.) The prosecution story, in brief, is that on 19/2/2017 at 09:00 hours, a written complaint was received from one Shri Nyokam Rangmo, S/o Late Mera Rangmo of Khola Camp, Bhalukpong, to the effect that on the previous night, i.e. 18/2/2017 between 7:15 p.m. and 8:00 p.m., one Rakesh Beyong was murdered at Khola Camp and he strongly suspected Shri Ajit Rangmo, Shri Binglu Takio, Arun Chetry, Sagar Adivasi, and Bikash Boro to be the persons behind the murder. Upon receipt of the above information, a case was registered vide Bhalukpong P.S. Case No. 04/17 under Ss. 302/34 of the IPC and was endorsed to Inspector Sri E. Ette for investigation. Thereafter, the same was re-endorsed to SI Duto Bagra for further investigation, vide Order No. BDL/CR-43/2017 dtd. 18/9/2017.