LAXMI MUKHIYA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. Rita Das Mazumdar, learned amicus curiae appearing for the appellant and Mr. B. Banerjee, the learned P.P., Arunachal Pradesh.

(2.) This criminal appeal from jail is directed against the judgment and order dated 13.9.2002 rendered by the learned Deputy Commissioner, Lower Dibang Valley District at Roing, Arunachal Pradesh, in Sessions Trial No. 07/98 on being committed by the learned Judicial Magistrate Ist Class, Roing dated 29.4.1998 whereby the appellant was found to be guilty of killing one Karna Bdr Jogi on 24.3.97 and accordingly he was convicted under Section 302, IPC and sentenced accordingly to undergo rigorous imprisonment for life.

(3.) The prosecution case, in short, is that on 3.4.1997 one Sri Ade Pertin (PW 3) lodged an FIR with Roing Police Station to the effect that on 24.3.1997 night one Shri Laxmi Mukhiya, the accused reportedly killed one Karna Bdr. Jogi and secretly buried the dead body at Rukmini Ali near the residence of the accused.