AIBOR SOHKHWAI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This appears to be an appeal filed in the usual course with a prayer on the lips but with little hope.

(2.) The appellant herein has been convicted for committing the offence punishable under Sec. 376(2)(f)(i) of the Indian Penal Code, 1860 read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012. The appellant has been sentenced to rigorous imprisonment for 10 years and imposed a fine of Rs.25,000.00. In default of the payment of fine, the appellant is to suffer further simple imprisonment for six months.

(3.) The first information report was lodged on April 21, 2014, complaining of the minor having been raped on the previous day by the husband of her mother's younger sister.