MANIYA TAKU Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. T.T. Tara, learned counsel for the appellant and Mr. G. Tado, learned Addl. P.P. for the State.

(2.) The memo of appeal has been filed by one Sri Tai Tok, the son of Smt. Maniya Taku. The said Maniya Taku is the accused and sentenced by the learned trial Court. However, it is noticed that the name of Sri Tai Tok is entered in the cause title as appellant. However, as the de facto appellant is Smt. Maniya Taku, the word "appellant" used in this judgment would mean and denote the "accused", i.e. Smt. Maniya Taku.

(3.) This appeal under Sec. 374(2) of the Criminal Procedure Code is preferred against the judgment and sentence passed on 4/9/2021 by the learned Sessions Judge, West Kameng District, Bomdila in Sessions Case No. 30/2017, thereby convicting the appellant, Smt. Maniya Taku under Sec. 302 of the Indian Penal Code and sentencing her to undergo imprisonment for life, out of which the appellant was directed to undergo rigorous sentence for a period of six months and to pay a fine of Rs.5,000.00, with default stipulation to further undergo further sentence of three months.