LALROKUNGA & 2 ORS Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Khiangte Zalchhanliana, learned counsel for the petitioner/appellant and also heard Mr. A.K.Rokhum, PP, Mizoram appearing for the state of Mizoram.

(2.) WITH the consent of both the parties, this Crl. revision is disposed of at the motion stage itself.

(3.) THE brief facts necessary of the disposal of the present appeal are that on 15.2.12 an FIR was lodged by the Member Child Welfare Committee, Aizwal alleging that on 11.2.12 at about 12 Noon, three persons namely Sri. Rokunga and Maduhawma of Bethlehem and Sri. Bagge of ITI took one minor boy, aged about 7 years was taken away from his house at Rangvamual, took him to the wine shop and allowed him to take huge amount of alcohol for which he became unconscious soon thereafter.