LALRAMCHHANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Samuel Vanlalhriata Chhangte, learned Amicus Curiae and Mr. C. Zoram-chhana, learned Public Prosecutor for the State respondent.

(2.) This is an appeal preferred by the appellant from the jail against the Judgment and Order dtd. 10/7/2018 passed by the Special Judge, POCSO Act, Aizawl District in S.C. No. 120/2017 arising out of Crl. Trial No.986/2017, whereby the appellant was convicted under Sec. 10 POCSO Act, 2012 and sentenced to undergo Simple Imprisonment for a period of 6 (six) years and pay a fine of Rs.20,000.00 in default S.I. for another 6 (six) months.

(3.) The learned Amicus Curiae submits that the grounds taken in this appeal is to the effect that he has no complaint and accepts the Judgment passed by the Trial Court in convicting him under Sec. 10 POCSO Act. He has however stated that due to his ill health and also due to the hardship faced by his wife and children due to his imprisonment, his children could not pursue their further studies since he is the sole bread earner of the family and has been in jail for a long time. He has just prayed that the sentenced imposed upon him may be shorten/adduced. The learned Amicus Curiae further submits that the appellant is truly repentant of his action and that from the medical examination of the victim in this case, it is seen that the victim has not been physically harmed. That there would be no repercussion, if the sentence of the appellant is reduced.