TAMI NGURI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. C. Baruah, learned Senior Counsel assisted by Mr. T. Baruah, learned Counsel appearing for the appellant. Also heard Mr. B. Banerjee, learned Public Prosecutor, State of Arunachal Pradesh (for short 'the learned P.P.') representing the State.

(2.) The conviction of the appellant under section 302 of the I.P.C. and sentence to undergo imprisonment for life and to pay a fine of Rs. 1,000.00 and in default in payment of fine, to undergo simple imprisonment for 6 months, handed down by the Additional District and Sessions Judge (F.T.C.), East Zone, Namsai (hereinafter referred to as the learned Trial Judge) by judgment and order dated 18.1.2005 rendered in Sessions Case No. 18/93, have been assailed by the appellant in Criminal Appeal No. 78/2005.

(3.) Simultaneously, in terms of Regulation of 30 (1) of the Assam Frontier (Administration of Justice) Regulation, 1945, the impugned judgment has been referred to for confirmation to the High Court and the same is registered as Crl. Ref (H) No. 4/2005.