MARY ZOTHANSANGI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Angshuman Bora, learned Senior counsel for the appellant along with Ms. Mary L. Khiangte, learned Additional Public Prosecutor for the State respondent.

(2.) This appeal has been filed challenging the Judgment and Order dtd. 6/12/2021 passed by the Court of Additional District and Sessions Judge-II, Aizawl in Session Case No. 28/2021, arising out of Criminal Trial No. 301/2021, by which the appellant has been convicted under Sec. 302 IPC and sentenced to undergo life imprisonment with a fine of Rs.1.00 lakh, i.d. imprisonment for 1 (one) year and under Sec. 6(2) r/w Sec. 5(2) of MLP Act, 2019 and sentenced to undergo 5 (five) months imprisonment with a fine of Rs.4000.00, i.d. imprisonment for 2 (two) months, vide Sentence Order dtd. 9/12/2021.

(3.) The prosecution case in brief is that an FIR was received on 10/12/2020 to the effect that on 9/12/2020, Dr. Laltanpuia was found on the verge of death at his Kulikawn resident and was rushed to the Aizawl Hospital, wherein he succumbed to his injuries at around 10:00 PM. They have reason to believe that he died in the hands of his wife/appellant.