LALCHHANHLUA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. B. Lalramenga, learned counsel for the appellant and Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor for the State respondent.

(2.) This is an appeal against the impugned Judgment and Order dtd. 7/9/2020 passed by the Special Court, POCSO Act, Aizawl in SC No.233 of 2015 arising out of Bawngkawn PS Case No.232/2015 by which the appellant was convicted under Sec. 4 of POCSO Act and sentenced to undergo 7 (seven) years Simple Imprisonment with a fine of Rs.5000.00 in default SI 1 (one) month vide its Order dtd. 6/10/2022.

(3.) Brief facts of the case is that a written FIR was received at the P.S Bawngkawn on 22/9/2015 from one R. Lalbeiseia/complainant stating that his daughter 'X' age 12 years had been sexually assaulted by the accused/appellant on the World Bank road where he had taken her by his Car. The girl was subsequently found by her parents at Ramhlun Vengthar. The case was registered as Case No.232/2015 dtd. 22/9/2015 under sec. 4 of POCSO Act and investigated into.