STATE OF MIZORAM Vs. LALRAMLIANA

JUDGEMENT

(1.) Heard Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor, Mizoram for appellant. Also heard Mr. B. Lalramenga, learned counsel for accused/respondent No. 1.

(2.) There is no representation on behalf of the respondent No. 2/ informant/victim, despite service of notice as evident from the affidavit of service filed by the appellant, a copy of which is furnished by Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor and kept in the file.

(3.) This criminal appeal under Sec. 378 of CrPC, 1973 is preferred against the impugned acquittal Judgment and Order dtd. 20/9/2019 passed by the learned Special Judge, POCSO, Aizawl Judicial District, Aizawl in Criminal Trial No. 1912 of 2016 registered under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as POCSO Act), wherein the Trial Court acquitted the respondent by giving benefit of doubt.