LIANCHUNGNUNGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned Sr. Advocate as Amicus Curiae appearing for the accused/appellant and Mrs. Linda L. Fambawl, learned Public Prosecutor, Mizoram appearing for the State.

(2.) This matter was earlier heard at length.

(3.) On verification of the records, it is seen that the accused-appellant above named did not challenge the impugned order of sentence and his conviction, but by an application before this Court only prayed for mercy & forgiveness for his mistake and for reduction of his term of conviction/period of sentence, imposed upon him by the learned trial Court as noted above. Said application of the accused-applicant was duly forwarded to this Court by the Special Superintendent of Central Jail, Aizawl on 18.03.2014, on the basis of which this Criminal Appeal was registered.