MALSAWMKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. T. Lalnunsiama, the learned counsel for the petitioner as well as Mrs. Linda L. Fambawl, the Addl. Public Prosecutor for the State/ respondent No. 1. No one appears for the respondent No. 2.

(2.) This criminal revision petition has been filed under Sections 397/401 CrPC against the Judgment and Order dated 17.01.2019 and Sentence Order dated 31.01.2019, passed by the Special Court, POCSO Act, in Sessions Case No. 80/2014, by which the charge under Section 6 of POCSO Act has been altered to Section 354B IPC and the petitioner convicted under Section 354B IPC.

(3.) The petitioner has also been sentenced to undergo Simple Imprisonment for four years and to pay a fine of Rs. 20,000/-, in default, to undergo Simple Imprisonment for another six months.