LALRINTHARA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. P.C. Prusty, learned counsel appearing for the appellant. Also heard Mr. Lalsawirema, learned Addl. P.P., Mizoram. This appeal is directed against the judgment and order, dated 3.7.2012, passed by the learned Addl. Session Judge-IV, Aizawl in S.R. No. 116/2010 under section 376(2)(f) IPC.

(2.) By the impugned judgment and order, the learned trial judge, while convicting the appellant, under Section 376(2)(f) IPC, sentenced him to suffer rigorous imprisonment for 10 years and pay fine of Rs. 10,000/- in default to suffer simple imprisonment for 2 months.

(3.) Aggrieved by the said judgment and order, the convicted person as appellant has come up with this appeal, on the ground that the learned trial judge committed error by recording the conviction and sentence without sufficient evidence against the appellant. The prosecution case, in brief, as may be required for disposal of this appeal, may be stated as follows.