LALHMINGCHHUANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This instant appeal is directed against the judgment and order of conviction dated 12.4.2010 passed by Additional District and Sessions Judge, Aizawl in Criminal Trial No.677 of 2002 whereby and where under appellant is convicted and sentenced to rigorous imprisonment for three years and fine of Rs. 500/- in default 15 days S.I. under the charge under Section 376(1) I.P.C.

(2.) The brief facts involved in this appeal may be projected as under:

(3.) Prosecution put as many as 6 (six) witnesses in the witness box to bring home the charge under Section 376 I.P.C. against the appellant. Defence also examined one witness in support of the defence case. Appellant was examined under Section 313 Cr.P.C. The learned trial court thereafter on the basis of the facts and circumstances of the case, evidence on record recorded the impugned judgment and convicted the appellant under Section 376 (1) I.P.C. and awarded sentence as indicated above.