AIZAWL BENCH SH. LALRAMTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Tochhawng, learned Amicus Curiae and Mrs. Linda L. Fambawl, learned Additional Public Prosecutor.

(2.) This appeal has been filed against the Judgment and Order dated 03.10.2018 passed by the Special Court, POCSO, Aizawl in SC No. 77/2017 (Criminal Trial No. 845/2017), arising out of Serchhip P.S. Case No. 33/2017, by which the appellant has been convicted under Section 6 of the POCSO Act, 2012 and sentenced to undergo Rigorous Imprisonment for 10 years with a fine of Rs. 10,000/-, i.d. Simple Imprisonment for 2 months, vide Sentence order dt. 10.10.2018.

(3.) The prosecution case in brief is that an FIR was lodged on 13.03.2017 by one R. Lalremmawia, S/o Ramzauva, R/o Chandmari Veng, Serchhip, stating that his daughter aged about 4 years had been sexually molested on three occasions by his maternal uncle. The FIR dated 13.03.2017 also stated that the last sexual molestation incident had taken place on 11.03.2017 at around 3:00 PM.