LALHUALLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Victor L. Ralte, the learned Amicus Curiae for the appellant and Mrs. Linda L. Fambawl, the learned Addl. Public Prosecutor for the State.

(2.) This is an appeal from jail filed by the accused convict through the Special Superintendent, Central Jail, Aizawl against his conviction under Section 302 of the Indian Penal Code (IPC) and the order imposing a sentence of Rigorous Imprisonment for life and to pay a fine of Rs. 3,000/- with a default clause.

(3.) The jail appeal is registered as Criminal Appeal No. 24/2018(J), as done in an appeal against conviction and sentence. It is however noticed that since the appellant pleaded guilty at the time of framing charge, the appeal is not maintainable, in view of Section 375 of the Cr.P.C. Nevertheless, since the appeal has been filed from jail, we are inclined to examine the case to see as to whether there is any merit.