PASSANG LAMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) THIS appeal has been preferred against judgment and order dated 22. 12. 2005 passed by the learned Addl. District and Sessions Judge, FTC, E/zone, Namsai, in Sessions Case No. 4/93, convicting the accused appellant under Sections 302/324/34 IPC and sentencing him to undergo 7 years rigorous imprisonment with a fine of Rs. 1000/- and in default, undergo a further term of 3 months simple imprisonment.

(2.) THE prosecution story runs thus :

(3.) THE prosecution examined as many as 9 witnesses including the Medical Officer. The defence examined none. After full-dress trial, the learned trial Court acquitted all the accused persons except the present appellant Passang Lama who has been convicted and sentenced as stated earlier.