ZOSANGLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The instant appeal has been preferred from jail against a judgment and order dtd. 28/8/2018 by the learned Additional District and Sessions Judge, Aizawl Judicial District in Crl. Tr. No. 426/2017 (arising out of Dar-lawn PS Case No. 24/2016). By the impu-gned judgment, the appellant has been convic-ted with R.I. for life and a fine of Rs.3,000.00 (Rupees Three Thousand) u/s 302 of IPC, in default, R.I. for another 3(three) months.

(2.) The case involves the death of one Zobela (Kanchha) which has been alleged to be caused by the appellant, who is his son.

(3.) The criminal law was set into motion by lodging of an FIR on 2/11/2016 by the PW.1, who is the grandfather of the appellant and father of the deceased. It has been stated that on the night of 1/11/2016, between 10:00 to 11:00 PM, the appellant had beaten / tortured the deceased to death. It was further stated that the appellant was an extremely bad person and tends to create problem in the family as well as in the society. Based on the aforesaid information, the case was registered and investigation was made leading to filing of the Charge Sheet. The charges were accordingly framed against the appellant under Sec. 302 of the IPC, which he had pleaded not guilty and accordingly the trial had begun. The prosecution had adduced evidence through six nos. of witnesses and there was also a Court witness, who is the mother of the appellant.