C. VANRAMNGHAKA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. A. H. Borbhuiya learned counsel for the appellant. Also heard Mary L. Khiangte, learned Additional Public Prosecutor for the State.

(2.) This appeal has been filed against the impugned judgment and order dtd. 11/11/2022 passed by the Special Judge (POCSO), Champhai, in FTSC (CPI) 42/2022, arising out of Criminal Trial No. 75/2022.

(3.) The prosecution case in brief is that an FIR dtd. 16/3/2022 was submitted by Prosecution Witness No. 1 (PW-1), who is the mother of the victim. The FIR stated that the appellant had raped the victim on two occasions, once on 15/2/2022 and the second time during the beginning of March, 2022, inside the house of one Mr. Vanlalnghaka. Pursuant to the FIR, Khawzawl P.S.Case No.13/2022 was registered under Sec. 6 of the POCSO Act.