STATE OF MIZORAM Vs. VANLALFELA AND ORS.

JUDGEMENT

(1.) This is an appeal by the State against the acquittal of the respondents vide the impugned judgment & order dated 9th August, 2011 passed by the learned Additional District & Sessions Judge-I, Aizawl in Criminal Trial No.2581/2009 (State of Mizoram Vs. Vanlalfela & 10 Ors.).

(2.) The prosecution story in brief is that on 13th November, 2009 at about 9:30 AM, the son of the first informant was shot dead by some unknown persons while he had gone to collect pig-fed. On receipt of the FIR, Kanhmun Police Station Case No.23/2009 was registered under Section 302 IPC read with Sections 25(1-B)(a)/27(1) of the Arms Act.

(3.) In due course, investigation was carried out through the Special Investigation Team (SIT). During investigation, the following items were seized from the place of occurrence:-