GUDDU TANTI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The present Appeal has been preferred form Jail under Section 374 (2) of the Cr.P.C. against a judgment and order dated 7.5.2015, passed by the learned Sessions Judge, East Sessions Division, Tezu, Lohit District in Sessions Case No. 49 (CLG)/2012. By the impugned judgment and order, the appellant has been convicted under Section 302 of the IPC and sentenced to undergo rigorous imprisonment for life.

(2.) We have heard Shri T. T. Tara, learned counsel appearing as Amicus Curiae for the appellant as well as Ms. L. Hage, learned Additional Public Prosecutor, State of Arunachal Pradesh.

(3.) The brief facts of the case may be narrated as follows.