POIMI SANA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR dtd. 8/11/2018 was lodged by S.I. A. Iawphniaw before the Officer-in-Charge, Khliehriat Police Station, East Jaintia Hills District, alleging that there was a case of robbery and attempted murder upon Smti. Agnes Kharshiing at Tuber Sohshrieh in the East Jaintia Hills District at about 1:30 pm on that day.

(2.) Accordingly, the FIR was registered as Khliehriat P.S. Case No. 195(11) 2018 under Sec. 307/392/34 IPC and investigation was launched. In course of investigation, a number of persons were suspected to be involved in the incident and many of them have been implicated as accused persons in the case. The Investigating Officer, upon investigation being completed, has submitted the charge sheet finding a prima facie case being made out against the named accused therein under Sec. 307/392/326/34 IPC, the petitioner herein being one of such accused persons.

(3.) Since the offences involved are sessions triable, the case was committed to the court of the Sessions Judge for trial. The case being renumbered as Session Case No. 21 of 2023, summons was issued to all the accused persons named in the charge sheet.