LAWMSANGKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Tlanthianghlima, learned counsel for the appellant. Also heard Mrs. Linda L. Fambawl, learned Public Prosecutor for the State as well as Mr. Lalrokunga Pautu, learned Legal Aid Counsel for the respondent No. 2.

(2.) This appeal has put to challenge the Judgment and Order dtd. 21/10/2024 passed by the Presiding Officer, Fast Track Special Court, POCSO Act, 2012, Aizawl in Sessions Case No. 36/2020 (Criminal Trial No. 679/2020), by which the appellant has been convicted under Sec. 6 of the POCSO Act, 2012 and sentenced to undergo Rigorous Imprisonment for 20 years with a fine of Rs.2000.00, in default, to suffer Rigorous Imprisonment for two months.

(3.) The prosecution case in brief is that an FIR was submitted by the mother of the victim, who is the Prosecution Witness No. 1 (PW-1) on 20/10/2019, stating that her daughter of 11 years had been raped by the appellant during September, 2019 and the beginning of October, 2019 in their residence. Moreover, the appellant had also touched the victim's private parts many times.