KALING ERING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. S. Nag, learned counsel for the accused appellant and Mr. K. Tado, learned PP appearing for the State.

(2.) Considering the submission of the learned counsel for the petitioner and the nature of punishment that has been awarded by the learned Addl. District and Sessions Judge, Pasighat, the revision is hereby converted to appeal and the Registry is directed to reflect the same in cause title as appeal.

(3.) This appeal is preferred against the judgment and order, dated 20.03.2014, passed by the learned Addl. District and Sessions Judge, Pasighat convicting and sentencing the appellant to suffer S.I. for a period of 2 (two) years with a fine of Rs.1,000.00 under Part-II of Sec. 304 Penal Code in connection with Pasighat P.S. Case No. 278/2013.