RINGTON LYNGKHOI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This appeal, preferred under Section 374 of Code of Criminal Procedure, 1973 is directed against the judgment and order dated 26-9-2013 passed by the Special Judge/Fast Track Court, Nongstoin, in G R Case No. 29 of 2003, whereby, said Court has convicted and sentenced the accused Rington Lyngkhoi (appellant) under Section 376, IPC.

(2.) Heard learned counsel for the parties and perused the paper on records.

(3.) Brief facts of the case are that on 24-6-2003, the complainant Smti S. Lyngkhoi (PW1) who is President of Village Defence Party of Lummyrsiang, Myriaw Elaka, West Khasi Hills District gave a written report on behalf of the victim's family at Nongstoin Police Station complaining that on 22-6-2003, at about 4 p.m., victim "X" (PW 3) on her way back from Church was stopped and raped by an unidentified person. On the basis of said report, Crime No 29 of 2003 was registered at the Police Station and during investigation, it was found that the accused Rington Lyngkhoi was the person who committed rape on "Ms. X" (PW3). He was put to Identification Parade on 9-7-2003 and correctly identified. The girl was medically examined. However, no external injury was found on her person. The Investigating Officer Denestar Pariong (PW 6) after investigation, submitted charge-sheet against the accused Rington Lyngkhoi for his trial in respect of offence punishable under Section 376, IPC.