TAKEK NIJI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) HEARD Mr. Muk Pertin, learned counsel for the petitioner and Mr. N. Lowang, learned Public Prosecutor on behalf of the State of Arunachal Pradesh.

(2.) THIS application is directed against the impugned judgment and order dated 29. 10. 2008 passed by the learned Judicial Magistrate, First Class, Daporijo in G. R. Case No. 52/2007 corresponding to Daporijo P. S. Case No. 36/2007 under Sections 279/337 IPC.

(3.) IN order to prove the case, the prosecution examined 04 witnesses including the medical officer and on the basis of the evidence on record, the learned trial Court held that the petitioner-accused is liable to be convicted under Sections 279/337 IPC. The learned trial Court directed the petitioner-accused Takek Niji to pay a sum of Rs. 50,000/- to Shri Tabi Makcha, victim as a compensation within a period of 30 days from the date of judgment instead of sentencing the petitioner-accused to suffer imprisonment and fine.