DEEPAK PANYANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) BY judgment and order, dated 20-12-2005, passed, in Sessions Case No. 2/2000, learned Addl. Sessions Judge (Fast Track Court), Yupia, has convicted the accused, Deepak Panyang, under S.302 and S.379, IPC and sentenced him, for his conviction, under S.302, IPC, to undergo rigorous imprisonment for ten years and to suffer, for his conviction, under S.379, IPC, rigorous imprisonment for two years with fine of Rs. 1,000/- and, in default of payment of fine, to undergo simple imprisonment for a further period of two months, both the sentences having been directed to run concurrently.

(2.) A reference has accordingly been registered by the High Court in terms of the provisions of S.30(1) of the Assam Frontier (Administration of Justice) Regulations, 1945. Aggrieved by his conviction and the sentences passed against him, the accused too has preferred an appeal, which has given rise to Criminal Appeal No. 2 (AP) / 2006. As both - the reference as well as the appeal - have arisen out of the judgment and order, dated 20-12-2009, aforementioned, we propose to dispose of the reference as well as the appeal by this common judgment and order.

(3.) DURING the course of investigation, the accused made judicial confession and, on completion of investigation, the police laid charge - sheet under S.302/379, IPC against the accused.