LALHUAPZAUVA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The Judgment and Order 17.7.12 passed by Addl. Session Judge, Aizawl is in Criminal Trial No. 240/2008 convicting the accused/appellant namely; Lalhuapzuava u/s 376/511 IPC and sentencing him. to R.I. for 2 (two) years and to pay a fine of Rs.2,000 in default R.I. for 1 (one) month for the offences aforesaid, has been questioned by the, state of Mizoram as well as the accused appellant having preferred Criminal Appeal No. 35 of 2012 and Criminal Appeal No. 39 of 2012 respectively.

(2.) Since both the appeals have arisen from common Judgment dated 17.7.12, passed in Criminal Trial No. 240/2008, I propose to dispose of both these appeals by this common Judgment and Order.

(3.) The brier facts necessary for disposal of the present appeals are that on 22.2.2008 at about 1.45p.m., one H. Lalparrnawii lodged an FIR with the O.C. Saron Veng Police Station alleging that on the same day at around 8.20 a.m. one Lalhuapzauva took her minor daughter aged 9 years to his house on the pretext of giving her a letter to carry to the mother of the accused who was at a place, situated in between the residence of the prosecutrix and her school.