NGILYANG YAMI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This proceeding has been directed against the order dated 02.05.2 12 passed by the Session, Yupia in Session Case No. 129/10 framing Charge under Section 325/427/342/304/34 IPC against Shri. Hage Chailyang hereinafter referred to as respondent No. 2 as well as discharging Smti. Hage Meena and Shri Hage Mobin, hereinafter referred as respondent No. 3 and respondent No. 4 respectively. Being aggrieved by and dissatisfied with the aforesaid order, this proceeding has been initiated by one Smti. Ngilyeng Yami, the petitioner, who happens to be the daughter of one (L) Ngliyang Sai, who was allegedly killed by accused persons who were respondent No. 2, respondent No. 3 and respondent No. 4 along with some oilier persons.

(2.) The facts necessary for disposal of this present proceeding, in short are trail on 05.10.07, one Smti. Ngilyang Yanya, wife of (L) Ngliyang Sai and the mother of the revision petitioner has lodged a written FIR with the Police at Ziro Police Station alleging that her husband Nigliang Sai had been brutally assaulted by a group of people which includes respondents herein as well at Hari village under the Ziro Police Station and which left said Ngliang Sai seriously injured.

(3.) Injuries on the said Sai required his immediate hospitalisation. It is also been alleged in the written FIR that the vehicle of her husband was badly damaged by accused persons. However, the deceased succumbed to the injuries at R.K. Mission, Hospital at Itanagar same day. On the receipt of the FIR, a case was registered, vide Ziro PS Case No. 79/2007 under Section 325/427/342/304/34 IPC and an investigation was ordered.