ANIL TUDU Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This is a Jail appeal of a convict who has been in Jail since he was found guilty of having committed the offence punishable under Section 376(2)(f) of IPC hence convicted and sentenced to imprisonment of 10 years Rigorous Imprisonment and to a fine of Rs. 25,000/-by the Ld. Addl. Session Judge, Aizawl District vide her Judgment and Order dated 23.07.2013 and sentence order dated 25.07.2013 passed in Crl. Trial No. 1533/2012.

(2.) Heard the Ld. Amicus Curiae, Mr. Lalchhanliana Khiangte and the Ld. Additional Public Prosecutor, Mrs. Linda L. Fambawl.

(3.) The brief facts of the case leading to the conviction and sentence of the appellant/accused under Section 376 (2)(f) of IPC is briefly stated as follows: