J S ROBERT NOHRO Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Samuel Vanlalhriata Chhangte, learned Amicus Curiae and Mrs. Linda L. Fambawl, learned Additional Public Prosecutor, Mizoram.

(2.) This is an appeal against the Judgment & Order dated 13.06.2018 passed by the Special Judge, POCSO Act, 2012, Siaha in SR No. 10/2018, arising out of Siaha P.S. Case No. 1/2018, by which the appellant has been convicted under Section 6 of the POCSO Act, 2012 and sentenced to undergo Rigorous Imprisonment for 15 years with a fine of Rs. 3,000/-, in default R.I. for 30 days, vide Order dated 14.06.2018.

(3.) The prosecution case in brief is that one Smt. N. Khaidi, mother of the prosecutrix submitted an FIR on 04.01.2018, stating that her daughter had been raped in the year 2016 at a Government Primary School by the Hindi teacher, Robert Nohro (appellant) inside the Headmaster's Room. As the incident was told to Smt. N. Khaidi only on 29.12.2017 by her daughter, the prosecutrix, the FIR was filed only on 04.01.2018.