SWILL LHUID Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The appellant has been convicted under Sec. 5(m) of the Protection of Children from Sexual Offences Act, 2012 and sentenced to 15 years' rigorous imprisonment and a fine of Rs.10,000.00. In default in payment of the fine, the appellant is to undergo simple imprisonment for a further three months.

(2.) The judgment of conviction was passed on April 28, 2022 and the sentence was pronounced later on the same day.

(3.) The first information report in this case was lodged by the mother of the survivor. The mother claimed in the complaint that the appellant herein had raped her daughter who was seven and a half years old. The FIR lodged on March 4, 2018 claimed that the incident took place on March 2, 2018.