VANLALAUVA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This instant appeal in hand arose out of a letter addressed to Registrar, Gauhati High Court, Aizawl Bench by a convict Vanlalauva in Cr. Tr. (Klb) No. 796 of 2010 under Section 457 and 380 IPC.

(2.) From record it appears that convict Vanlalauva approached the Registrar, Gauhati High Court, Aizawl Bench from jail through District Jail Authority, Kolasib.

(3.) In the said letter dated nil convict stated that he was convicted and is in jail since 2.11.2010 in connection with Cr. Tr. (Klb) No. 796 of 2010 under Section 457 and 380 IPC for a period of 7 years with a fine of Rs. 2000/- and in default of the fine another 60 days and he is disappointed with the period of conviction. It is further stated that he made an appeal before the Addl. District & Sessions Judge who has reduced the sentence to 4 years and imposed Rs. 2000/- in default another 60 days and being aggrieved, he made an appeal through his letter on the ground that he is sick and unable to look after himself in the jail and his health condition is deteriorating day by day. So, he prayed for reconsideration of his case.