(1.) The genesis of this case started on 23.05.2015, the date when an FIR was lodged by the victim/complainant before the Officer In-charge Nongpoh Police Station, Ri-Bhoi District. The said FIR was exhibited as Ext. 1 by the victim in her deposition as P.W. 1 before the learned Sessions Judge, Ri- Bhoi District, Nongpoh.
(2.) The victim/complainant in her complaint has stated that at the tie when she was sleeping with her children at home, the accused/appellant, who is her maternal uncle and who is residing near their house at Umjari Mathan entered inside the house and raped her four times on 22.09.2014, 23.09.2014, 28.04.2015 and 30.04.2015. The victim/complainant could not tell anyone as the accused threaten to kill her. However, when she could bear it no more, she reported to her family members.
(3.) The Officer Incharge, Nongpoh Police Station on receipt of the said FIR which was registered as Nongpoh P.S. Case No 123 (5) 2015 under Sections 448/376(2)(n)/506 IPC, endorsed the same to WPSI R. Syiemiong to take up the investigation.
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