SHRI PAWLZIDINGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) AND ORDER (Oral) - Heard Mr. Lalfakawma, learned Amicus Curiae for the appellant as well as Mrs. Linda L. Fambawl, Addl. Public Prosecutor for the respondent.

(2.) The appellant was convicted by the Sessions Court under Section 376(2)(f) IPC and sentenced to undergo R.I for 10 years and to pay a fine of Rs. 5000/-, i.d. S.I for 2 months vide Judgment and Order dated 10.03.2015 in Sessions Case No. 6/2013, arising out of Criminal Trial No. 2932/2012, arising out of Aizawl P.S Case No. 561 dated 09.12.2012.

(3.) The prosecution story in brief is that on 09.12.2012, the President of MHIP, Smt. Thachhungi Sailo lodged an FIR in the Aizawl Police Station, to the effect that the appellant had raped the minor daughter of Smt. Hlimpuii, Resident of Bethlehem Vengthlang, Aizawl sometime in the month of November between 21.11.2012 to 24.11.2012. The FIR also stated that the complainant had heard that the appellant had also raped two other minor girls namely, Lalpuipuii (8 years), daughter of Lalthakima, Venghlui of Aizawl and Ramdinthari, daughter of Lalmuankimi of Bethlehem Veng, Aizawl.