VANLALPANA @ PANA@ PINO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This Criminal Revision Petition under Section 397 of the Code of Criminal Procedure has been filed by the accused Vanlalpana from Jail challenging the order dated 17.06.2015 passed by the Chief Judicial Magistrate, Mamit in Criminal Trial No. 96/2015 arising out of West Phaileng Police Station Case No. 9 of 2015 convicting the accused petitioner under Sections 454/380/75 of the Indian Penal Code and sentencing him to undergo Simple Imprisonment for 18 months for those three different offences and also to pay a fine of Rs. 1200/-, in default, to undergo Simple Imprisonment of further 30 days, setting off the detention period already undergone by him.

(2.) Heard Mr. Jonathan L. Sailo, learned Amicus Curiae for the accused petitioner and Mr. Ashok Kumar Rokhum, learned Public Prosecutor for the State.

(3.) Both the parties were earlier heard on 16th and 18th February, 2016 and was fixed today for orders.