TAPUJYA @ JAAN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This appeal under Section 374 (2) CrPC has been preferred against the judgment and order, dated 17.01.2017, passed in Sessions Case No.28/2012 (YPA) under Sections 302/304B of the IPC by the learned Sessions Judge, West Sessions Division, Yupia, Arunachal Pradesh, whereby the accused/appellant has been held guilty under Section 304 Part-I of the IPC and sentenced him to undergo rigorous imprisonment for 10(ten) years and to pay fine of Rs.20,000/-(Rupees Twenty Thousand) only, in default to undergo rigorous imprisonment for 2(two) years.

(2.) We have heard Mr. M. G. Singh, learned counsel appearing for the accused/appellant and Ms. M. Tang, learned Additional Public Prosecutor, Arunachal Pradesh for the respondent No. 1 as well as Ms. D. Yoka, learned counsel appearing for the respondent No. 2/the informant.

(3.) The respondent No.2, Sriram Baruah lodged an FIR before the Officer-in-Charge of Naharlagun P.S. on 05.07.2012, alleging that his daughter, namely, Jyoti Baruah, aged about 21(twenty one) years, who got married with the accused/appellant, only 02(two) years back and stayed together at the Industrial Area at Naharlagun, Arunachal Pradesh for the last 01(one) year, was set on fire by her husband/the accused on 04.07.2012, at about 23:30 hours after pouring diesel oil on her. His daughter Jyoti sustained severe burn injury and was admitted at R.K. Mission Hospital, Itanagar, Arunachal Pradesh in serious condition.