OJING TASING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. N. Choudhury, learned counsel for the appellant and also heard Mr. N. Lowang, learned PP for the State of Arunachal Pradesh.

(2.) THIS appeal is directed against the Judgment and Order dated 31. 08. 2007 passed by the learned Addl. District and Sessions Judge, FTC, Basar, Arunachal Pradesh, in BSR/sess-311/2003, convicting the accused-appellant under Section 333 of Indian Penal Code and sentencing him to undergo Rigorous Imprisonment for 2 (two) months and to pay a fine of Rs. 25,000/- (Rupees twenty five thousand) only in default for Rigorous Imprisonment for 1 (one) month more.

(3.) THE accused appellant produced one witness in his defence. This DW 1 namely Sri Tagung Jamoh stated on oath that he was by profession a Lawyer and on that very day, he happened to be present at the school for admission of his cousin. In the examination-in-chief, he deposed amongst others, as follows :