SH.P.C.LALCHHANHIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mrs. Dinari T. Azyu, learned Amicus Curiae for the accused appellant and Mr. A.K. Rokhum, learned Public Prosecutor, Mizoram for the State.

(2.) This Criminal appeal from jail has been filed by the accused appellant against the Judgment of conviction and sentenced dated 01.12.2011 passed by learned Addl. Sessions Judge-I, Aizawl in Criminal Trial No. 1461/2011 arising out of Kulikawn Police Station Case No. 84/2011 and S.R. No. 1/2011, wherein the accused appellant has been convicted under Section 302 IPC and sentenced him to undergo rigorous imprisonment for a period of 10 (ten) years with a fine of Rs. 5,000/- in default, rigorous imprisonment for another period of two months setting off the period of detention already undergone.

(3.) The case in hand has been set in motion on the basis of an FIR dated 03.07.2011 lodged by the informant Lalsangluri before the Officer-in-Charge of Kulikawn Police Station stating that in the evening around 6:30-7:00 pm on 02.07.2011 her husband Lalhmingmawia was stabbed by the accused Lalchhanhima and later her husband succumbed to his injury in the morning around 06:50 am. Accordingly, Kulikawn P.S. Case No. 84/2011 under Section 302 IPC was registered.