BEIRANGAI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Lalchhanliana Khiangte, learned Amicus Curiae and Mrs. Linda L. Fambawl, learned Additional Public Prosecutor, Mizoram.

(2.) This is an appeal from jail filed by the convict appellant against the impugned judgment & order 25.08.2017, passed by the Special Judge, POCSO Act, 2012, Siaha in SR No. 11/2017, 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. 1,000/-, in default 10 days Simple Imprisonment vide order dated 29.08.2017.

(3.) The prosecution story in brief is that one Mr. Robin filed an FIR dated 10.02.2017, stating that his daughter, age 9 years, had been raped around midnight on 09.02.2017 by the appellant, when the appellant slept in the house of Mr. Robin, after having drinks. The appellant had again tried to rape the prosecutrix at around 5 pm on 10.02.2017.