STATE OF MIZORAM Vs. JOHN LALTHANGFALA

JUDGEMENT

(1.) Heard Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor for the petitioner and Mr. Aldrin Lallawmzuala, learned Amicus Curiae for the respondent.

(2.) The present petition has been filed under Sec. 482 r/w Sec. 397 and 401 Cr.P.C against the impugned order dtd. 15/12/2017 passed by the Learned District and Sessions Judge, Aizawl in Criminal Appeal No. 4/2015 arising out of the order of the Judicial Magistrate First Class dtd. 5/10/2015 in Aizawl P.S. Case No. 348/2012 where the Learned District and Sessions Judge, Aizawl upheld the acquittal of the accused charged under Sec. 420/465/468 Indian Penal Code.

(3.) The learned Additional Public Prosecutor being aggrieved by the impugned order dtd. 15/12/2017 passed by the Ld. Sessions Court has submitted this Revision Petition for setting aside and quashing the impugned Judgment and Order for the following reasons.