P.C.LALNUNNEMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 24.2.2012, passed by Addl. Sessions Judge-IV, Aizawl Judicial District, Aizawl in Crl. Tr. No. 979/2008 u/s 376(2)(f) IPC convicting one Mr. P.C. Lalnunnema of offence under section 376(2)(f) IPC and sentencing him to rigorous imprisonment for 5 years and to pay a fine of Rs. 5000/- in default to undergo simple imprisonment for 1(one) month for the offence aforesaid.

(2.) Being aggrieved by and dissatisfied with aforesaid judgment, he preferred this appeal from jail. Mr. P.C. Lalnunnema would be referred to hereinafter as the accused person.

(3.) The brief facts necessary for disposal of the present appeal are that on 13.7.2008 Smt. Thanhliri, mother of the prosecutrix, submitted a written complaint to the President, MHIP Khumtung Branch with a request to take appropriate action against the accused/appellant who had repeatedly raped her daughter. The victim above would be referred to hereinafter as "LK".