HRANGMANA, S/O LIANBULA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. A.R. Malhotra, learned counsel apearing for the apelant as wel as Mr. A.K. Rokhum, learned Adl. Advocate General, Mizoram apearing for the State respondent Nos. 1 to 7 and Ms. Linda L. Fambawl, learned counsel apearing for the respondent Nos. 8 and 9.

(2.) BY this second apeal, the order dated 19.7.2013 pased in RFA No. 10/2013 by the learned District Judge, Aizawl District, Aizawl has ben put under chalenge.

(3.) WHILE admiting this apeal, this Court formulated the folowing substantial questions of law: -