TASOK HARI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This is an appeal under Section 374 of the Cr.PC against the judgment and order, dated 15.01.2019, passed by the learned Additional Sessions Judge, West Sessions Division, Basar, in Sessions Case No. 48/2017, convicting the accused-appellant, and sentencing him to undergo rigorous imprisonment for life and to pay a fine of Rs. 2,000/- with a default clause under Section 302 of the IPC.

(2.) An FIR was lodged on 23.09.2015, by Sri Lilung Chaber (PW1), with the officer-incharge, Nacho Police Station to the effect that, on 20.9.2015, one Sri Tasok Hari (hereinafter referred to as"A2") and Sri Shiv Narayan Karmakar (hereinafter referred to as"A1"), killed his hand sawer Sol Telenga without any reason.

(3.) On perusal of the entire materials on record, it has come out that the deceased was killed at a place called Taksing. This place of occurrence is about 100 km away from the police station. On being informed by the PW3 and PW4 about discovery of a dead body, in the absence of the Circle Officer, his Political Interpreter (PW6) gave an announcement through loud speaker to indentify the dead body. The dead body was ultimately identified to be of the deceased Sol Telenga.