STATE OF MIZORAM Vs. LALRINKHUMA

JUDGEMENT

(1.) This appeal is by the State for enhancement of the sentence awarded by the learned Additional District Magistrate (Judicial), Aizawal District, Aizawl, where by the respondents was convicted by a judgment of conviction dated 29- 8-2002 under Section 376/342, IPC and sentencing him to undergo rigorous imprisonment for 2 (two) years only passed in G.R. No. 514/98. This appeal has been listed before this division bench pursuant to the order dated 6-5-05 passed by a single bench of this Court.

(2.) A notice of the appeal was sent to the respondent and in spite of the receipt of the same as none has entered appearance Mr. George Raju, learned counsel has been appointed as Amicus Curiae vide order dated 31-3-2004 for the purpose of defending the respondent.

(3.) We have heard Mr. N. Sailo, the learned P.P. and also Mr. George Raju, the learned Amicus Curiae appointed by the Court.