STATE OF MEGHALAYA Vs. DANIEL SHABONG AND ANR.

JUDGEMENT

(1.) THIS is an appeal, preferred by the State of Meghalaya, against the judgment and order, dated 31.03.2009, passed, in Case No. FTC (S) 06/2006, by the learned Additional Sessions Judge, FTC, East Khasi Hills District, Shillong, acquitting the two accused -respondents, Daniel Shabong and Kedian Shabong, of the charges framed against them under Sections 449 and 302 IPC. The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(2.) DURING trial, when charges, under Sections 449 and 302 IPC, were framed, both the accused -respondents pleaded not guilty thereto.

(3.) AT the end of the trial, the learned trial Court, by the impugned judgment and order, dated 31.03.2009, acquitted both the accused -respondents of the charges framed against them under Section 449 and Section 302 IPC. Aggrieved by their acquittal, the State of Meghalaya has preferred this appeal.