STATE OF MIZORAM Vs. ROZAMLIANA

JUDGEMENT

(1.) The present references as well as the appeal by the accused from Jail are arising out of judgment of conviction dated 20.6.2002 passed in Cr. Tr. No. 175/99 by the learned Additional District Magistrate (J) Aizawl convicting the appellant Shri Razamiliana under Section 302/201, IPC and sentencing him to undergo imprisonment for life.

(2.) The learned Trial Judge in terms of provision contained in Rule 9 of the Rule for the Regulation of the Procedure of Officers appointed to Administer justice in Lushai Hills. 1937 sent the case record to this court for confirming of the conviction and sentence passed by him, which has been registered as Criminal Reference No. 3 of 2002. The accused Shri Razamiliana has also filed an appeal from the Jail challenging the aforesaid judgment of conviction which has been registered as Criminal Appeal No. 9 of 2002 (J).

(3.) We have heard Mr. N. Salio, learned Public Prosecutor, Government of Mizoram and also Mr. A.R. Malhotra, the learned counsel appointed as Amicus Curiae, on behalf of the accused appellant.