LALTHANGLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Johny L. Tochhawng, learned Amicus Curiae alongwith Mr. C. Zoram-chhana, learned Public Prosecutor for the State respondent.

(2.) This is a Jail appeal against the Judgment and Order dtd. 26/7/2019 passed by the learned Judge, Special Court, POCSO Act, Aizawl Judicial District, Champhai in Sessions Case No. 78/2015 arising out of Criminal Trial No. 1142/2015, vide CPI PS Case No. 158/2014 dtd. 8/12/2014 under Sec. 4 of the POCSO Act.

(3.) The appellant was convicted under Sec. 4 of the POCSO Act and sentenced to undergo Rigorous Imprisonment for 7 years and to pay a fine of Rs.5000.00, in default, Rigorous Imprisonment for one month vide, its Sentence Order dtd. 9/8/2019.