ROHMINGTHANGA S/O ZACHHINGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THE Appellant is aggrieved by his conviction and sentence by a judgment and Order dated 18th January, 2010 passed by the District and Sessions Judge, Lunglei Judicial District, Lunglei.

(2.) THE Appellant was accused of having stabbed Shri Lalruatkima on 8.2.2007 and as a result of the injuries suffered by Lalruatkima, he passed away.

(3.) A charge sheet was filed against the Appellant alleging the murder of Lalruatkima but at the time of framing the charge, the learned Trial Judge was of the view that instead of a charge under Section 302 of the IPC, a charge under Section 304 of the IPC would be more appropriate. The Appellant was charged accordingly and it was explained to him. The Appellant pleaded not guilty and claimed trial.