GEDO DOKE Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. P. K. Tiwari, learned counsel for the appellant as well as Mr. B. Banerjee, learned P. P. Arunachal Pradesh.

(2.) THE appellant has fought his conviction under Section 302 IPC and sentence to undergo life imprisonment with a fine of Rs. 1000/- handed down to him by the learned Additional Sessions Judge, Fast Track Court, Basar, Arunachal Pradesh by his Judgment and order in BSR Sessions case No. 55 of 2002 dated 29. 11. 2005.

(3.) THE factual matrix, as unfolded by the prosecution is that P. W. 1 Handa Taipodia, father of the deceased Dohen Taipodia lodged an ejahar with the Gensi Police Station, West Siang District on 17. 3. 1992 alleging that the appellant shot his son the deceased, by gun on 16. 3. 1992 at about 9:00 p. m. at Gensi village. It was further alleged that the deceased was shot dead just in front of the residence of one M. Doke.