SH. LALVANNEIHA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Johny L. Tochhawng, the learned Amicus Curiae. Also heard Mrs. Linda L. Fambawl, Addl. Public Prosecutor.

(2.) The present appeal has been filed against the Judgment dated 20.04.2016 and sentence order dated 22.04.2016, passed by the Court of the Addl. District and Sessions Judge, Aizawl in Criminal Trial No. 271/2015, whereby the appellant had been convicted under Sec. 304 I.P.C. and sentenced to undergo seven years R.I with a fine of Rs. 2000.00, in default two months S.I.

(3.) The prosecution story of the case in brief is that on 11.09.2014, at around 6:10 AM, a written FIR was submitted by Lallawmkima, S/o Rokunga (L), Resident of Bilkhawthlir Kualmawi, to the effect that his uncle Vanlalthaa, (48 years) had been stabbed by the appellant on 10.09.2014 at around 7:00 PM and as a result of which, the victim Vanlalthaa expired on the way to the PHC, Bilkhawthlir. Vairengte P.S Case No. 51/2014 dated 11.09.2014 under Sec. 302 I.P.C. was registered and investigated.