LALTHAENGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS appeal is directed against the order dated 30.9.2011, passed by Additional Sessions Judge, Aizawl in Crl. Revision No. 187 of 2011 convicting one Sri Lalthaenga as well as one Michael Lalnuntluanga of offence under section 380 IPC and sentencing them to suffer S.I for 3 years and to pay a fine of Rs.5000/ - in default for simple imprisonment for another 5(five) months for the offence aforesaid.

(2.) BEING aggrieved by and dissatisfied with the aforesaid judgment, Sri. Lalthaenga, appellant herein, has preferred this appeal alleging various infirmities in the order impugned.

(3.) HEARD Mr. Lalfakawma, learned counsel for the Amicus Curiae appearing for the appellant and Mr. A. K. Rokhum, learned Public Prosecutor for the respondent.