WATSENG MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Invoking power under Rule 22 of the Rules for Administration of Justice and Police in Garo Hills District, 1937, three Appellants in the two appeals have questioned the legality and validity of the judgment of conviction and sentence dated 12.02.10 passed in Case No. S/C No. 7 of 2004 by the learned Ad-hoc Judge, Fast Track Court, West Garo Hills, Tura sentencing the Appellants to undergo 5 (five) years Rigorous Imprisonment ('RJ' for short) and fine of Rs. 5,000/- with a default stipulation under Section 376 (2) (g) of the Indian Penal Code ('IPC' for short). These two appeals therefore heard together and being disposed of by this common judgment.

(2.) Keeping in mind the provisions of Section 228 A of the IPC, this Court is refrained from disclosing the identity of the victim against whom an offence under Section 376 IPC is found to have been committed and hence, this Court has chosen to describe her as victim in these appeals.

(3.) Heard Mr. R. Kar, learned Counsel for the Appellants. Also heard Mr. H. Kharmih, learned Addl. Public Prosecutor, Meghalaya.