VANLALNGHAKA Vs. STATE OF MIZORAM & ANR

JUDGEMENT

(1.) Heard Mr. J.C.Lalnunsanga, counsel for the appellant as well as Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor.

(2.) The present appeal has been filed against the Judgment & Order dated 12.6.2015 passed by the Additional Sessions Judge, Aizawl in Session Case No. 17 of 2014 under Section 376(1) IPC, by which the appellant has been convicted and sentenced to undergo R.I for 7 (seven) years and to pay a fine of Rs.1,000/-, in default, S.I for another 10 (ten) days.

(3.) The prosecution case in brief is that on 12.11.2013, the prosecutrix lodged an FIR to the effect that on the night of 11.11.2013 at around 8:00 p.m., the appellant had taken her to Mualvum Champhai and forcibly raped her in his vehicle.