Michael Zothankhuma, Nelson Sailo,J. - (1.) Heard Mr. C.Lalfakzuala, learned Amicus Curiae appearing for the appellant as well as Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor, Mizoram.
(2.) The appellant has challenged the impugned Judgment and Order dated 10.07.2018 passed by the Special Court, POCSO Act, Aizawl in SC No. 30 of 2017, by which the appellant has been convicted under Section 6 of the POCSO Act, 2012 and sentenced to undergo 12 years Rigorous Imprisonment with a fine of Rs.20,000/-, in default S.I. for 6 months, vide Sentence Order dated 16.07.2018.
(3.) The prosecution case in brief is that an FIR was submitted with the Officer-in-Charge, Vaivakawn Police Station, Aizawl on 02.11.2016 by one Lalchawimawii, W/o Lalrinenga, R/o Central Jail Veng, Aizawl, stating that her daughter aged 15 years, was sexually assaulted by the complainant/informant's younger brother, Lalruatsanga aged 27 years on 27.10.2016. In pursuance to the FIR that had been submitted on 02.11.2016, Vaivakawn Police Station Case No.179/2016 was registered under Section 6 of the POCSO Act, 2012 read with Section 506 IPC on 02.11.2016.;