STATE OF MIZORAM Vs. DAVID LALTHUAMMAWIA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 1.1. 2011, passed by the learned Addl. Sessions Judge, Aizawl Judicial District, Aizawl (Mizoram) in Crl. Tr. Case No. 957/ 2008. By the impugned judgment and order, the learned Sessions Judge acquitted the respondents, who faced trial for the offence under Section 376(2)(g) IPC.

(2.) Aggrieved by the said judgment and order of acquittal, the State of Mizoram has preferred this appeal.

(3.) I have heard Mr. Lalsawirema, learned Addl. Public Prosecutor, Mizoram, appearing for the State/ appellant and Mr. N. Sailo, learned senior counsel, appearing as amicus curiae, assisted by Ms. Vanhming Liani learned counsel, appearing for the respondents.