SH LALREMRUATA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The instant appeal from jail by the convict is directed against the impugned judgment and order dated 21.1.2010 in Criminal Trial No. 725 of 2008.

(2.) The brief facts of the case is that an FIR (First Information Report) was submitted to Officer-n-Charge, Vaivakawn Police Out Post by one Alan rai to the effect that on 22.5.2008 at about 11:30 p.m. convict Lalremruata assaulted victim Lalmuana who subsequently succumbed to his injuries at about 2:30 a.m. on the following day.

(3.) On the basis of the said FIR a case was registered as Vaivakawn Police Station Case No. 275 of 2008 under section 302 IPC and the case was investigated. After completion of the investigation the Incharge-Officer filed charge sheet against the convict under section 302 IPC. From record it appears that on being committal the said case was tried by the Additional District & Sessions Judge, Aizawl District, Aizawl.