DROLISHON WAHLANG Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On 17. 11.2013, an FIR came to be lodged with the Officer Incharge, Nongstoin Police Station, West Khasi Hills District by Shri Khreshland Wanniang to the effect that it was informed that on 16/11/2013 at about 4.30 pm, the appellant herein who was engaged with the construction of the house of Smti Plintidian Wanniang had attempted to rape her minor daughter when, while the mother had gone to the market, he called the minor girl who was in the kitchen, to the bedroom requesting her to bring the nail extracting tool, however as soon as she came, he pushed her on the bed and took off her pant but the victim girl shouted and was heard by her sibling who found her.

(2.) Accordingly, on receipt of the said FIR, the police registered a case being Nongstoin PS Case No 112(11) of 2013 under sec. 354A(1)(i) IPC read with sec. 7 and 8 of the POCSO Act,2012 and investigation commenced. The appellant/ accused was then arrested on 17/11/2013.

(3.) The Investigating Officer on completion of the investigation filed the final report/charge sheet on 30/11/2013 on finding that a prima facie case under sec. 354A(1)(i) IPC read with sec. 7 and 8 of the POCSO Act,2012 is found well established against the appellant herein, he was accordingly send up before the Court to stand trial.