LALHRUAITEA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalramdinthara, learned Amicus Curiae for the appellant. Also heard Mrs. Mary L. Khiangte, learned Addl. Public Prosecutor for the State.

(2.) This appeal had been filed against the impugned Judgment and Order dtd. 3/10/2023 passed by the Fast Track Court-cum-Addl. District and Sessions Judge, Kolasib District, in connection with Sessions Registration Case No. 24/2020 in Criminal Trial No. 102/2020, by which the appellant has been convicted under Sec. 302 and Sec. 436 IPC. The appellant has been sentenced under Sec. 302 IPC to undergo Rigorous Imprisonment for life and to pay a fine of Rs.20,000.00, in default, Rigorous Imprisonment for twelve months, vide Sentence Order dtd. 5/10/2023. The appellant has also been sentenced to undergo Rigorous Imprisonment for 5 years with a fine of Rs.10,000.00, in default, Rigorous Imprisonment for 10 months under Sec. 436 IPC.

(3.) The prosecution case in brief is that an FIR was lodged by PW-1 on 19/3/2020 stating that on 18/3/2020 at around 9:14 p.m, the Accountant of PW-1, i.e. one Dinbandhu Prasad Singh's throat was slit and his quarter was set ablaze, which was located near the Petrol Pump named VEES Petrol Filling Station, Bualpui.