SH. LALROCHHUNGA. Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The present appeal has been filed against the Judgment and Order dated 22.01.2013, passed by the Addl. Session Judge-I, Aizawl in Criminal Trial No. 1395/2010, arising out of Bawngkawn Police Station Case No. 233/2010 under Sec. 302 Penal Code r/w Sec. 25 (1B)(a) Arm Act.

(2.) The appellant, by way of the impugned Judgment and Order dated 22.01.2013, has been convicted and sentenced to undergo Rigorous Imprisonment for life with a fine of Rs.5000.00 i.d., RI for 6 months under Sec. 302 Penal Code. The appellant has been convicted and sentenced to undergo a further period of 1 year RI under Sec. 25 (1B)(a) Arm Act. The sentences are to run concurrently.

(3.) The prosecution story of the case in brief is that:-