C. MALSAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. T. Lalzekima, learned Amicus Curiae for the appellant. Also heard Mrs. Linda L. Fambawl, learned Public Prosecutor for the State.

(2.) This appeal had been filed against the Judgment and Order dtd. 17/7/2023 passed by the Court of the Addl. Sessions Judge-I, Aizawl in SC No. 104/2017 (Criminal Trial No. 927/2017), by which the appellant has been convicted under Sec. 302 IPC and Sec. 25(1B) (a) of the Arms Act, 1959.

(3.) The appellant was thereafter, vide Sentence Order dtd. 18/7/2023, sentenced to undergo Rigorous Imprisonment for life with a fine of Rs.5000.00, in default, Rigorous Imprisonment for one month under Sec. 302 IPC. The appellant was also sentenced to undergo Simple Imprisonment for 1 year with a fine of Rs.1000.00, in default, Simple Imprisonment for 10 days under Sec. 25(1B) (a) of the Arms Act, 1959.