SH. LALRAMMAWIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mrs. Dinari T. Azyu, learned Amicus Curiae for the appellant as well as Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor, Mizoram.

(2.) The present appeal is filed against the Judgment and Order dated 26.04.2013 passed by the learned Session Judge, Aizawl in Criminal Trial No. 2680/2010 arising out of Kulikawn P.S. Case No. 171/2010 under Sections 341/376(a)(f)/302 IPC.

(3.) By the impugned Judgment and Order dated 26.04.2013, the appellant has been convicted and sentenced to undergo RI for a period of 10 years under Section 376 (2)(f) IPC and also sentenced to undergo life imprisonment under Section 302 IPC. The sentences are to run consecutively.