DAVID VANLALTLANCHHUAHA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 30th August, 2012 of the learned Additional District & Sessions Judge -I, Aizawl passed in Criminal Trial No.799/2007 (Reference Aizawl P.S. Case No.262/2007, under Section 302 IPC) (State of Mizoram Vs. David Vanlaltlanchhuaha). By the said judgment, the appellant has been convicted under Sections 302 IPC and sentenced him to undergo rigorous imprisonment for life with a fine of Rs.1000/ - (Rupees One Thousand), in default, further rigorous imprisonment for 3(three) months.

(2.) The prosecution story in brief is that on 10th June, 2007, the deceased was found lying dead on her bed with blood and cut injury on her throat. To that effect narrating the said incident an FIR was lodged on 11th June, 2007 with the Officer -in -Charge, Aizawl Police Station. Based on the said FIR, Aizawl Police Station Case No.202/2007 dated 11th June, 2007 was registered under Section 302 IPC. Police carried out the investigation and observed the required formalities and thereafter, submitted the charge -sheet against the accused. Charge having been framed under Section 302 IPC, it was explained to him and he pleaded not guilty. Thereafter, trial started and during trial, the prosecution examined 12(twelve) witnesses.

(3.) The learned Trial Court scrutinizing the evidence on record formed the opinion that the offence committed by the accused/appellant stood established on the basis of the circumstantial evidence and accordingly, passed the impugned judgment of conviction. Hence, this appeal from jail.