INVESTIGATION OFFICER, WOMEN POLICE STATION Vs. IARAPLANG UMDOR

JUDGEMENT

(1.) The case of the appellant is that in a case under the POCSO Act, 2012, wherein the respondent was facing trial being charged for committing an offence under Sec. 3(a)/4 of the said Act, the matter had proceeded to the stage of recording of evidence of the prosecution's witnesses before the Special (POCSO) Court at Shillong.

(2.) The learned Special Judge at the stage of recording of evidence of the prosecution"s witnesses, on the appearance of the complainant and the survivor, has recorded their evidence as PW1 and PW2 respectively. This was done on a date fixed for the same, that is, 18/7/2019 where the Special P.P. and the Defence Counsel were present to conduct such examination.

(3.) In course of examination of the two witnesses mentioned above, the deposition of the said witnesses was not supportive of the prosecution's story and on he prayer of the learned Special P.P., they were declared as hostile witnesses and were accordingly cross-examined.