SH. JONATHAN LALREMKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. B. Lalramenga, learned counsel for the appellant and also heard Ms. Linda L. Fambawl, learned Addl. P.P for the State.

(2.) This matter was heard at length on 18/11/2025 and the judgment and order was reserved. Proceedings leading to the appeal:

(3.) The case emanates from an FIR lodged with the Officer-in-Charge, Lunglei Police Station informing that the husband of the informant was beaten up by an unknown miscreant at Farm Veng, Pu Bawka Point and that he was taken to the hospital at Lunglei. When the informant reached the hospital, the husband of the informant was unconscious and despite best efforts of the Doctors to resuscitate him, he succumbed to his injuries on 15/3/2021 at around 12:25 A.M. A request was made to find out the miscreant who is behind the death of the husband of the informant and take action against him.