SH. BIAKKAMA Vs. STATE OF MIZORAM AND ANOTHER

JUDGEMENT

(1.) Heard Mr. Lalchhanliana Khiangte, learned Amicus Curiae. Also heard Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor, Mizoram.

(2.) This appeal has been preferred against the Judgment & Order dated 21.11.2014 passed by the learned Addl. Sessions Judge, Lunglei in Crl.Tr. No. 478/2013 wherein, the appellant has been convicted under Sec. 376(2)(i) Penal Code and sentenced to undergo Rigorous Life Imprisonment and to pay a fine of Rs. 2,000.00, in default S.I for 2 (two) months.

(3.) The prosecution case in brief is that an F.I.R was lodged on 04.09.2013 by the prosecutrix, who was 15 years of age at the relevant time, wherein it was stated that on 02.09.2013 at around 9 p.m, while the prosecutrix was on her way back to her house from her elder brother's house in Hlumte village, the appellant followed her and tried to defile her dignity by laying his hand on the prosecutrix.