LALHUNPUIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This revision petition has been registered on the basis of the petition filed by the "accused who is in jail after his conviction in Kolasib P.S. Case No. 171 / 2002 under Section 376(f) of the Indian Penal Code which culminated to G.R. Case No. 271/2002. Upon such conviction he was sentenced to undergo imprisonment for 6 (six) years and presently, he is in District Jail, Kolasib.

(2.) On the basis of the application sent by the petitioner from Jail, this Court has registered the instant case and requested Mr. S. N. Meitei, learned counsel to represent the accused as Amicus Curiae.

(3.) I have heard Mr. S. N. Meitei, learned counsel appearing on behalf of the petitioner as well as Mr. Aldrin Lallawmzuala, learned Asstt. Govt. Advocate for the State of Mizoram.