LALMUANZUALA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalramhluna, learned counsel for the petitioners and Mr. A.K. Rokhum, learned Public Prosecutor, State of Mizoram.

(2.) This is an application under Article 227 of the Constitution of India read with section 482 of the Code of Criminal Procedure (Cr.P.C.) against the judgment and order dated 9.11.2012 passed by the learned Addl. District & Sessions Judge-IV, Aizawl in Crl. Rev. No. 107/2012 upholding the conviction and sentence imposed on the petitioners by the learned Judicial Magistrate 1 st Class, Mamit in Crl. Tr. Ex.(M) No. 102/2012 whereby and whereunder the petitioners were convicted under section 8(1)/45 of the Mizoram Liquor Total Prohibition Act, 1995 (MLTP Act) and sentenced to undergo Simple Imprisonment (S.I.) for a period of 3 (three) months and to pay fine of Rs. 1000/- each, in default, to undergo further S.I. for a period of 5 (five) days.

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