STATE OF MIZORAM Vs. LALFAKAWMA

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Rokhum, learned Public Prosecutor, Mizoram for the petitioner State. Also heard Mr. C. Lalfakzuala, learned Amicus Curiae for the accused respondent No. 1. Lalfakawma and Mr. H. Lalrinthanga, learned counsel for the accused respondent No. 2. Lalrindika.

(2.) The brief facts of the case is that on 19.04.2014, the informant H. Vanlalbiaa lodged an FIR before the Officer-in-Charge of Khawzawl Police Station, Mizoram stating that on the said date around 06:00 pm, his grand-son Ronald Lalrinpuia, aged about 24 years was found dead, lying on his bed, in his rented house with injuries on his back side and that it appears some culprit had murdered him and therefore requested the authority to take necessary action. Accordingly, Khawzawl P.S Case No. 29/2014 under Sec. 302 Penal Code was registered.

(3.) During the course of investigation, the concerned Investigation Officer visited the place of occurrence, made inquest with the authority concerned in presence of the witnesses, send dead body of the deceased for its postmortem examination, recorded the statement of the witnesses acquainted to the facts of case, seized one blood stained hammer, one blood stained pillow with its pillow case, one blood stained bed-sheet, one Nokia cell phone set and one syringe in presence of the seizure witnesses.