LALRUATSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Rosangzuala Ralte, learned Amicus Curiae for the appellant. Also heard Ms. Linda L. Fambawl, learned Additional P.P., Mizoram.

(2.) This jail appeal is filed against the judgment and order dated 10-05- 2013 passed by the learned Additional District and Sessions Judge Aizawl Judicial District, Aizawl in Criminal Tr. 2460/2011 under Section 376 (2)(f)/365/506 IPC whereby, the accused appellant was convicted and sentenced to undergo rigorous imprisonment for four years and to pay a fine of Rs. 5,000/- and in default to further undergo rigorous imprisonment for one month for the offence under Section 365 IPC, to undergo rigorous imprisonment of eight years and to pay Rs. 20,000/- and in default further rigorous imprisonment of six months under Section 376 (2)(F) IPC and also to undergo rigorous imprisonment for six months under Section 506 IPC.

(3.) An FIR dated 31-10-2011 was lodged by the informant (father of the prosecutrix ) before the Vaivakawn Police Station alleging that on 31-10- 2011 at around 4:00 p.m to 5:00 p.m his daughter/prosecutrix (five years) was abducted from their residence at Vaivakawn, Aizawl by the accused.