MANAGER BAROI @ BORAI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. B. Kalita, learned Counsel for the appellant as well as Mr. B. Banerjee, learned Public Prosecutor, Arunachal Pradesh representing the State of Arunachal Pradesh.

(2.) The conviction under Section 302 IPC and resultant sentence to imprisonment for life and to pay fine of Rs. 3,000/-, in default to undergo further rigorous imprisonment for 6 (six) months so handed down to the appellant by the learned Additional District and Sessions Judge, Fast Track Court, Eastern Zone, Namsai by his Judgment and Order dated 17.5.2005 passed in Sessions Case No. 12/01 has been assailed by preferring this Criminal Appeal by the appellant.

(3.) The facts in brief as projected by the prosecution are that-