DANIEL SYIEMIONG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The appeal arises out of a judgment of conviction dated March 28, 2019 and the consequential order of punishment.

(2.) On July 3, 2002 a younger brother of the victim lodged a complaint at the Umiam police station to the effect that Tonsing Kharumnuid was missing from July 1, 2002 and that the complainant had come to learn that the person was "killed by his own son Daniel Syiemiong."

(3.) It transpires from the records that the appellant made a confessional statement before the police and was produced before the Magistrate for a statement to be recorded under Sec. 164 of the Code of Criminal Procedure, 1973. The appellant also confessed to having committed the crime in the course of the two statements rendered by him under sec. 313 of the Code. It appears that the second Sec. 313 statement was obtained upon the evidence rendered by each witness being explained in more elaborate detail to the accused to elicit a response in such regard.