KYNTIEW AKOR SUCHIANG Vs. WOSTON HYNNIEWTA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the petitioner-wife against the impugned judgment and order dated 23.09.2016 passed by the High Court of Meghalaya in Criminal Revision Petition No.3 of 2016, whereby the High Court allowed the said revision petition and directed the learned Judicial Magistrate, Shillong, to remand the case to the District Council, East Khasi Hills, to adjudicate the matter independently.

(3.) The appellant-wife is a tribal belonging to Panar tribe and resident of Jowai, West Jaintia Hills District which falls under the jurisdiction of Jaintia Hills Autonomous District Council. On the other hand, the respondent-husband is a tribal belonging to the East Khasi Hills District which falls under the jurisdiction Khasi Hills Autonomous District Council.