LALAWMPUIA S/O BIAKSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) APPELLANT Lalawmpuia stood trial before the court of Additional District and Sessions Judge, Lunglei under the charge 376(1) IPC in Criminal Trial No. 8 of 2008 for commission of rape sometime in the month of November, 2007 on the victim, (PW -3). The learned Additional Sessions Judge on the basis of the facts and evidence on records convicted the Appellant under 376(1) IPC and sentenced him to undergo S.I for four years.

(2.) BEING aggrieved thereby, the Appellant preferred this appeal from jail.

(3.) THE brief facts for the purpose of this appeal may be recorded as under: