P. THANGBUAIA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Tlanthianghlima, learned counsel appearing for the appellant. Also heard Mrs. Linda L. Fambawl, learned Addl. P.P., Mizoram, representing the State respondent.

(2.) This appeal is directed against the judgment and order dtd. 5/7/2022, passed by the learned Special Judge, Fast Track Special Court (Rape and POCSO Act) in SC No.22/2022 (Ref: Crl. Trl. No.380/2020), Mizoram, Aizawl. It is to be mentioned here that vide impugned judgment and order, dtd. 5/7/2022, the learned Court below has convicted the appellant - Sh. P. Thangbuaia, under Sec. 10 of the POCSO Act, and sentenced him to suffer rigorous imprisonment for a period of 5 years and also to pay a fine of Rs.3,000.00, with default stipulation.

(3.) The factual background, leading to filing of the present appeal, is adumbrated herein below: