AGNU SAHU Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. T. Lalnunsiama, learned counsel for the appellant. Also heard Mr. A.K. Rokhum, learned Public Prosecutor.

(2.) The appellant has filed this appeal against the Judgment & Order dated 17.10.2017 passed by the Court of the Addl. Sessions Judge, Champhai in Sessions Case No. 179/2015, by which the appellant has been convicted under Part-II of Section 304 IPC and sentenced to undergo S.I for a period of 9 years with a fine of Rs. 8000/-, i.d. S.I. for 2 months, vide Sentence Order dated 18.10.2017.

(3.) The prosecution story of the case in brief is that on 04.06.2015 at around 10:05 AM, information was received by the Champhai Police Station that a dead body of an unidentified woman was found near the farm house of a paddy field belonging to one Mr. S. Lalruma (L). A police team rushed to the site and on enquiry found that the deceased person was Mrs. Khuangthanmawii, W/o Agnu Sahu, a BRTF labourer residing near the farm house.