EDWIN SUNGOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is a case where two persons, a mother and her son-in-law were said to have been murdered by the appellant herein on 14/5/1992 at the house of the deceased at Khliehrangnah Lum Muchai in the West Jaintia Hills District of the State. The names of the deceased are Lur @ Lo Rabon (D1) and his mother-in-law, Lakma @ Kma Sungoh (D2).

(2.) From the records what could be gat-hered is that though there was no initial FIR lodge, however, apparently, the police were informed of such incident, when on 15/5/1992 one Wanbeit Shullet, the local Member of the District Council (MDC) came along with the appellant to the police station at Jowai, whereby the said Mr. Shullet informed the police that the appellant had committed a double murder. The said information was noted in the G.D. (General Dairy) Entry vide Jowai P.S.G.D. Entry No. 500 dt. 15/5/1992. The appellant was placed under custody immediately.

(3.) It is also noticed from the records that on forwarding of the said GDE No. 500 dtd. 15/5/1992 on 20/5/1992, the Officer Incharge, Jowai Police station was requested to convert the same as the FIR on the ground that the relatives of the deceased persons declined to file a formal complaint. Accordingly, the same being treated as an FIR, it was registered as Jowai P.S. Case No. 69 of 1992 u/s 302 IPC and investigation was launched. The Investigating Officer, on compl-etion of investigation submitted Chargesheet No. 100 of 1994 dtd. 29/7/1994 with the opinion that a prima facie case is found well established against the accused/appellant herein and he was sent to face trial before the competent court of jurisdiction.