PUNO CHANDRO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) BEING aggrieved by the judgment and order dated 10.12.2010 passed by the learned Addl. District & Sessions Judge, Lunglei Judicial District, Lunglei in Crl. Tr. No.139/2009 convicting him under Section 302 and 201 of the Indian Penal Code (hereinafter for short referred to as the IPC) and sentencing him to life imprisonment for murder as well as imprisonment for two years as well as fine of Rs.10,000/- in default to undergo S.I. for another ten months for the offence under Section 201 IPC.

(2.) WE have heard Mr. H. Lalrinthanga, learned counsel for the appellant and Mrs. Dinari T. Azyu, learned Public Prosecutor, Mizoram for the respondent-State.

(3.) AT the trial, charge was framed against the accused-appellant under Sections 302 & 201 of the IPC and the same being explained to him, he denied the correctness thereof. The prosecution thereafter, examined 5 witnesses. After the recording of the evidence of the witnesses for the prosecution, the statement of the accused-appellant under Section 313 Cr.P.C was recorded, in course of which he totally denied the charge levelled against him and also his alleged complicity in the offence. The learned trial Court however on a consideration of the materials on record, by the impugned judgment and order convicted and sentenced the accused-appellant as hereinabove.