RATNA DUTTA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These matters have been taken up via video conferencing.

(2.) Shella P.S. Case No 9 (02) 2020 under Sections 148/506/302/34 IPC read with Section 3 of the PDPP Act, was registered in response to an FIR lodged on 28.02.2020 by the President and Secretary KSU, South Khasi Hills Unit relating to an incident which occurred on 28.02.2020 at Ichamati under Shella Police Station when, after a meeting organized by the Khasi Student Union(KSU), at about 4:30 P.M or so, a group of people armed with sticks, machete, iron rods etc. suddenly came and attacked the members of the KSU as a result of which many of them were injured and one person eventually succumbed to his injuries.

(3.) After investigation was launched, the Investigating Officer submitted a Charge Sheet dated 24.05.2020 before the Court of the Judicial Magistrate First Class at Sohra in the East Khasi Hills District under G.R. Case No. 8(6) of 2020.