STATE OF MIZORAM Vs. R. VANLALTURA

JUDGEMENT

(1.) Heard Ms. Linda L. Fambawl, learned Additional Public Prosecutor for the State of Mizoram (Appellant) and also heard Mr. Joesph Lalchhanhima Renthlei, learned Amicus Curiae.

(2.) This appeal is preferred under Sec. 374 of the Code of Criminal Procedure by the State of Mizoram against the judgment and order, dtd. 28/11/2017, in SC. Case No. 139 of 2016, Crl. Trial No. 1260 of 2016, under Sec. 6 of the POCSO Act, passed by the learned Special Judge, POCSO Act, Aizawl District, Aizawl. It is to be mentioned here that vide impugned judgment and order the learned court below had convicted accused Sh. R. Vanlaltura, under Sec. 8 of the POCSO Act and sentenced him to suffer rigorous imprisonment for a period of three years and also to pay a fine of Rs.1000.00 (Rupees one thousand) only, and in default to suffer simple imprisonment for a period of fifteen days.

(3.) It is to be noted here that the respondent could not able to engage one Advocate and as such Mr. Joesph Lalchhanhima Renthlei, learned Advocate, Gauhati High Court Bar Association, Aizawl Permanent Bench, has been appointed as Amicus Curiae, to assist the Court.