LAWS(GAU)-2012-11-73

ZARZOLIANA Vs. STATE OF MIZORAM

Decided On November 02, 2012
Zarzoliana Appellant
V/S
STATE OF MIZORAM Respondents

JUDGEMENT

(1.) THIS appeal arises out of judgment and order dated 19.11.2010 passed by the learned Addl. District and Sessions Judge -I, Aizawl in Crl.Tr.No. 87 of 2007 convicting the appellant under Section 376 (2) (f)/511 and 377/511 IPC and sentencing him to undergo Rigorous Imprisonment (RI) for 5 years and to pay fine of Rs.500/ -, in default, to undergo further Simple Imprisonment (SI) for another 15 days.

(2.) THE appeal was registered on receipt of a letter from the convict through the Special Superintendent, Central Jail, Aizawl.

(3.) WHILE admitting the appeal, this Court appointed Mr. A.R. Malhotra, a learned counsel of this Court to act as defence counsel.