PATIMA LINGGI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order dated 09.03.2015, passed by the learned Sessions Judge, East Sessions Division, Tezu, in Sessions Case No. 127(LDV)/2011. By the impugned judgment and order, the appellant has been convicted under Section 304 [Part-II] and sentences to undergo rigorous imprisonment for a period of 6 (six) years. At the outset, it may be noted that the appeal is preferred from the Jail.

(2.) I have heard Shri K. Tari, learned Amicus Curiae for the appellant and Shri S. Tapin, learned Senior Government Advocate, acting as the Public Prosecutor, Arunachal Pradesh.

(3.) The starting of this case is a First Information Report lodged in the Roing Police Station dated 06.08.2011 by one Shri Toteme Mena (PW-1), alleging that the present appellant was suspected to have caused serious injuries to the deceased at about 10.30 p.m. at Koronu Bridge side. It is the case of the prosecution that the deceased was brought to the hospital on an injured state and he had later succumbed to his injuries. The case was registered as Roing P.S. Case No. 58/2011, under Section 302 IPC.