RESPECTFULL NONGTNGER Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. R. Gurung, learned Addl. Sr. GA has submitted that the case diary as directed by this Court is hereby produced. Leading this Court to portions of the case diary, the learned Addl. Sr. GA has pointed out that the materials on record gathered from the progress of the investigation would show that the victim girl has stated that on 15/5/2022 at about 5 pm when she had gone to a nearby river about 300 metres from her house to draw drinking water, on the way she was accosted by two persons whom she could not identify then, who dragged her to a nearby forest where she was raped by one person. While the other person attempted to rape her, she managed to escape.

(2.) On an FIR being filed by the mother of the victim, Mawkyrwat Women P.S Case No. 805 2022 under Sec. 3(a)/4 of the POCSO Act read with Sec. 307 IPC was accordingly registered. Two persons were suspected to have committed the offence and accordingly a lookout notice was issued against them.

(3.) In course of investigation, one of the suspected persons namely Shri. Borson Nongbri was apprehended by the Nonghyllam Police team at Nongkulang village, South West Khasi Hills District and was accordingly arrested in connection with the case.