SH. LALROSANGA Vs. STATE OF MIZORAM AND ORS.

JUDGEMENT

(1.) AND ORDER (CAV) - Heard Mr. Lalfakawma, learned Amicus Curiae. Also heard Mr. A.K. Rokhum, learned Public Prosecutor, Mizoram.

(2.) This appeal has been filed against the Judgment and Order dated 25.4.2016 passed by the District and Sessions Court, Lunglei in Criminal Trial No. 52 of 2015, by which the Sessions Court has convicted the appellant under Section 6 of POCSO Act and sentenced him to undergo punishment of 10 years R.I with a fine of Rs. 1,000/-, i.d S.I. for 1 (one) month.

(3.) The prosecution case in brief is that the appellant was accused of having sexual intercourse with his step daughter, who was a minor. The appellant had allegedly had sexual intercourse with his minor step daughter several times in the year 2014. On 7.2.2015, the appellant had again had sexual intercourse with his step daughter while the mother of the victim had gone to Haulawng. The appellant and the victim's mother were married and the victim lived with her mother and step father. The other siblings of the victim however did not live with the victim's mother and step father.