THRITINGLA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) The present criminal revision petition under Sec. 397 read with Sec. 401 and 482 of the Cr.PC 1973 is directed against order dtd. 21/4/2021 passed in G.R. 07/2021 passed by the learned JMFC, Tuensang, Nagaland wherein, the revisionists were convicted under Ss. 143, 149, 324, 352 and 354 IPC sentencing the accused persons to undergo:-

(2.) Facts of the matter is that FIR was filed against 13 accused persons by victim Mrs. Lemtila of Tsungte village (New Angangba) stating that on 4/2/2021, that she was assaulted and outrages by the Mothers Union of Tsungte village (New Angangba). She was also kept undressed at an open place. On investigation by the Women PS of Tuensang District charge sheet No.02/2021 dtd. 4/3/2021 was filed against the 13 individuals 5 males and 8 females. Charges under Sec. 354, 352, 323, 143 and 114 was leveled against the accused persons. The learned JMFC, Tuensang convicted all the 13 accused persons under different Sec. . The accused persons pleaded guilty and the 5 male accused namely, Thronglichem, Chomose, Chopichen, Kilingchem and Kumsemong were convicted for commission of offences under Sec. 342, 352 and 143 read with Sec. 149 IPC. There were sentenced to pay only pecuniary punishment. Hence, the 5 accused persons are not before this Court.

(3.) Smti.Thritingla, Smti. Tsarila, Smti. Pongchingsonla, Smti. Tsiyupila, Smti. Livila, Smti. Chemtila, Smti. Yangtsalila Smti. Chong-litsala were sentenced to imprisonment for one year and fine with default sentencing as indicated above. Therefore, the 8 female who were punished with imprisonment sentences are before us in this criminal revision petition.