RAJU GURUNG Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THE instant appeal is directed against the impugned judgment and order dated 22 nd Nov. 2011 passed by the learned Additional District & Sessions Judge IV, Aizawl District, Aizawl in Criminal trial No.778 of 2008 under section 354 IPC.

(2.) THE brief story of the case in nutshell that on 2.6.2008 one Sister Rose from Ferrendo Integrated Women Development Centre Peace Home lodged and FIR to Bawngkawn Police Station to the effect that, on 30.5.2008 at about 4:00 p.m. the appellant/convict attempted to commit rape upon his domestic servant by force.

(3.) AFTER investigation when the Police found a prima facie case submitted charge sheet against the Appellant/accused under 376 and 511 IPC and after trial found the accused his guilty of offence under section 354 IPC and sentence him to undergo Rigorous imprisonment for a term of 6 (six) months with a fine of Rs.1000/ -i.d. in lieu of fine another 2 (two) weeks.