R.LALDUATPUIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. L.H. Lianhrima, learned Amicus Curiae for the appellant and Mr. Lalsawirema, learned Addl. P.P., Mizoram for the respondent State.

(2.) This appeal from Jail is directed against judgment and order dated 13.6.2012 passed by the learned Addl. District& Sessions Judge-I, Aizawl in Crl.Tr. No. 132/2010 convicting the appellant under Section 376 (2)(g) IPC and sentencing him to undergo Rigorous Imprisonment (RI) for 10 years with a fine of Rs. 1000/-, in default, to undergo further RI for 1(one) month.

(3.) Facts of the case may be briefly noted.