LOLIT KUMAR Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This is a Criminal Appeal from Jail under Sec. 383 Code of Criminal Procedure, 1973 against the Judgment dtd. 11/11/2024 and sentence order dtd. 14/11/2024 passed by the learned Additional District and Session Judge, Aizawl Judicial District in S.R No. 90/2023 corresponding with CrL. Tr. No. 1582/2023 arising out of Marpara P.S Case No. 1/2023 dtd. 11/4/2023. By the Judgment dtd. 11/11/2024 and Sentence order dtd. 14/11/2024, the accused appellant has been convicted for the offence under Sec. 302 Indian Penal Code and he has been sentenced to undergo rigorous imprisonment for life with a fine of Rs.50,000.00 (Rupees fifty thousand) and in default, to undergo another period of 10 (ten) months rigorous imprisonment.

(2.) The first information report (FIR) was lodged before the O.C of Marpara police station on 11/4/2023 by one Modhu Sudhan/PW1. In the FIR it was stated that on the night of 10/4/2023 at around 10:40 PM, the informant's sister Roma was butchered with a dao by her husband Lolit Kumar in their own residence at Marpara North. The FIR also stated that at the same time he also cut their 6 year old son Abhik Kumar on the right knee inflicting injuries.

(3.) On the receipt of the said information a case was registered, being Marpara police station case No. 01/2023 on 11/4/2023 under Sec. 302 IPC.