(1.) This appeal is directed against the judgment of conviction dated 6th February, 2012 of the learned Additional District & Session Judge, Aizawl passed in Criminal Trial No. 227/2009 (Reference Bairabi P.S. Case No.13/2009 under Sections 392/302/34 IPC) (S.R. No.8/2010) (State of Mizoram Vs. Milan Riang & Ors.). By the said judgment, the 3(three) appellants have been convicted under Sections 302/392/34 IPC and they have been sentenced to undergo rigorous imprisonment for life with fine of Rs. 50,000/ - (Rupees Fifty Thousand) and in default, they are to undergo further rigorous imprisonment for 1(one) year for the offence under Section 302 IPC and 10(ten) years with fine of Rs.20,000/ - and in default rigorous imprisonment for further 6(six) months under Section 392 IPC. Both the sentences are to run concurrently.
(2.) The prosecution story in brief is that on 2nd July, 2009 between 5:00 to 7:00 PM, the deceased persons, namely, Lalzuala @ Roben and his wife, Iialrammawii were brutally murdered by the accused/appellants in the particular place. In the FIR that was lodged on 3rd July, 2009 by the father of the deceased Lalzuala, it was stated that the deceased couple had proceeded towards Zodin after taking an amount of Rs.92,700/ - (Rupees Ninety Two Thousand Seven Hundred) from Kolasib for their residence. The money was snatched away by the culprits, i.e. the accused/appellants, and they also killed them.
(3.) Based on the aforesaid FIR, Bairabi Police Station Case No.13/2009 dated 10.7.2009 was registered under Sections 302/392/34 IPC. Investigation was carried out and charge -sheet was submitted against the accused/appellants under Sections 302/392/34 IPC. Charges having been framed under the said Sections, trial started.