LALRUATSANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Ms. Valentina Laldinpuii, learned Amicus Curiae for the appellant. Also heard Ms. Vanneihsiami, learned Addl. Public Prosecutor for the State respondent.

(2.) This is an appeal against the Judgment and Order dtd. 29/5/2024 passed by the Sessions Judge, Aizawl District in SC No. 45/2021 arising out of Crl. Trial No. 819/2021, by which the appellant has been convicted under Sec. 302 IPC for killing his wife. The appellant was thereafter sentenced to undergo Rigorous Imprisonment for life and to pay a fine of Rs.10,000.00, in default of fine Simple Imprisonment for one month, vide Sentence Order dtd. 12/6/2024.

(3.) The brief facts of the case is that pursuant to an FIR dtd. 12/3/2021 submitted by the brother of the deceased and brother-in-law of the appellant, who is also Prosecution Witness No. 1 (PW-1), before the Officer-in-Charge, Aizawl Police Station, which was to the effect that the informant believed that the deceased (wife) had died at the hand of the appellant (husband), Aizawl PS Case No. 160/2021 dtd. 12/3/2021 under Sec. 302 IPC was registered.