LALVENTHANGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Johny L. Tochhawng, learned Amicus Curiae appearing for the appellant alongwith Mr. C. Zoramchhana, learned Public Prosecutor, Mizoram.

(2.) This appeal has been preferred against the impugned Judgment & Order dated 08.10.2018 passed by the Special Court, POCSO, Champhai in Sessions Case No. 70/2016, by which the appellant has been convicted under Section 6 of the POCSO Act, 2012 and sentenced to undergo 18 years Rigorous Imprisonment and to pay a fine of Rs. 5,000/-, in default S.I. for 2 months, vide sentence passed on 11.10.2018.

(3.) The brief facts of the case is that an FIR was lodged by one Sh. Ramthanpuia, Resident of Biate, Biakin Veng, with the Khawzawl Police Station on 28.02.2015, on the ground that Sh. Ramthanpuia's minor daughter, namely "X", age 5 years, had been sexually assaulted by the appellant on 26.02.2015, between 2 to 3 pm. On the basis of the FIR lodged by the said Sh. Ramthanpuia, Khawzawl P.S. Case No. 12/2015 under Section 6 of the POCSO Act was registered against the appellant.