ZOHMINGTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS jail appeal is directed against the judgment and order dated 28.9.2011 passed by the learned Addl. District & Sessions Judge -I, Aizaw. In Crl.Tr.No. 1778/10 SR.No. 142/10 under Section 376(2)(f) IPC whereby the accused was sentenced to undergo R.I. for 7 (seven) years alongwith fine of Rs. 1000/ - (rupees one thousand) and in default SI for 1 (one) month.

(2.) THE present jail application has been filed by the accused praying for reduction of the sentence for his commission of offence under Section 376(1) IPC.

(3.) HEARD Mr. L.H. Lianhrima, learned Amicus Curiae for the appellant as well as Mr. Lalsawirema, learned Addl. Public Prosecutor, Mizoram.