SANTOSH SARKAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. S. Alim and Mr. T. Son, learned Counsel for Shri Santosh Sarkar and Shri Krishna Bahadur Tamang, each being the appellant in Criminal Appeal No. 04 (AP)/2007 and No. 09 (AP)/2006 respectively. Also heard Mr. N. Lowang, learned Additional Public Prosecutor for the respondent, the State of Arunachal Pradesh.

(2.) BY this common judgment and order, this Court proposes to dispose of the Criminal Appeal No. 04(AP)/2007 and Criminal Appeal No. 09(AP)/2006 preferred by Shri Santosh Sarkar and Shri Krishna Bahadur Tamang respectively, both appellants, since the facts and the law involved therein are common and similar in nature.

(3.) FEELING aggrieved by the impugned judgment and order, dated 26.10.2006 and 30.10.2006, passed in BSR/SESS. Case No. 201/2002 by the learned trial Court, both the present appeals have been filed by the appellants challenging its legality and correctness thereof.