F. LALTLANKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. C. Tlanthianghlima, learned Legal Aid Counsel appearing for the appellant. Also heard Ms. Mary L. Khiangte, learned Addl. Public Prosecutor, appearing for the State respondent No. 1, as well as Ms. Emily L. Chhangte, learned Legal Aid Counsel, appearing for respondent No. 2.

(2.) This appeal under Sec. 374 (2) of the Code of Criminal Procedure, 1973, has been filed by the appellant, Sh. F. Laltlankima, impugning the Judgment and Order dtd. 21/1/2022, passed by the Court of learned Judge, Fast Track Special Court (Rape and POCSO Act, 2012), Champhai, in connection with FTSC (CPI), POCSO No. 30/2021, corresponding to SC No. 12/2021 and Criminal Trial No. 36 of 2021, arising out of Champhai P.S. Case No. 143/2020, whereby the present appellant was convicted under Sec. 10 of the POCSO Act, 2012, and was sentenced to undergo Rigorous Imprisonment of 5 years with a fine of Rs.1,000.00 and in default, to payment of fine to undergo Simple Imprisonment of another one (1) month.

(3.) Before we proceed to discuss the facts relevant for consideration of this appeal, it is pertinent to mention that in the meanwhile, in the month of January, 2026, the appellant has been released from jail after having completed the term of sentence imposed on him.