TALAR SORUM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. P. K. Tiwari, learned Counsel appearing for the appellant and Mr. B. Banerjee, learned P P representing the State of Arunachal Pradesh.

(2.) THE conviction of the appellants under Section 302 IPC and sentence to undergo rigorous imprisonment for life with a fine of Rs. 5000/- in default of which to undergo further rigorous imprisonment for 6 months rigorous imprisonment so handed down by the learned Additional Sessions Judge, First Track Court, Basar, Arunachal Pradesh in BSR/sess No. 463/2005 have been assailed in this Criminal Appeal.

(3.) THE Police on completion of the investigation submitted charge-sheet against the accused appellant under Section 302 I. P. C. During the trial the prosecution examined as many as 10 witnesses when defence examined 1 (one) i. e. Larto Sorum. The appellant was also examined under Section 313 Cr. P. C.