FAYAS ALI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 31.5.2013, passed by Shri Vanlalenmawia, learned Addl. Sessions Judge, Lunglei Judicial District, Lunglei in Crl. Tr. No. 153/2012, under Section 21(c) of ND&PS Act R/w Section 3 of the Bengal Eastern Frontier Regulation Act, 1873 (For short 'BEFR Act'). By the impugned judgment and order, the learned Sessions Judge convicted the appellant under Section 21 (c) of ND&PS Act and sentenced him to suffer Rigorous Imprisonment for 10 years and pay a fine of Rs. 1,00,000/ -, in default, suffer Simple Imprisonment for 6 months with a direction that the period already undergone by the appellant shall be set off. Aggrieved by the said conviction and sentence, the convicted person, as appellant has come up with this appeal .

(2.) I have heard Mr. Vanlalnghaka, learned Amicus Curiae and Mr. Lalsawirema, learned Addl. Public Prosecutor, Mizoram appearing for the State.

(3.) THE prosecution case, in brief, may be stated as follows.