SMT. LELITHA N. SANGMA, WIFE OF SHRI. BENEDICT MARAK, RESIDENT OF BOLSAL Vs. STATE OF MEGHALAYA AND OTHERS

JUDGEMENT

(1.) Heard Mr. P.T. Sangma, learned counsel for the appellant as well as Mr. S. Sen Gupta, learned GA.

(2.) The brief fact of the appellant 's case in a nutshell is that:

(3.) This instant criminal appeal is directed against the impugned order dated 19.09.2014 and the impugned judgment dated 10.09.2014 passed by the learned Adhoc Judge, Fast Track Court, West Garo Hills, Tura in connection with S/c 9/2012 U/s 376(2)(c)/506 IPC.