TEMJENSUBA LONGKUMER Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Sentiyanger, learned counsel for the petitioner. Also heard Mr. K. Angami, learned Public Prosecutor for the State of Nagaland and Mr. Supongwati Walling, learned counsel for the respondent No. 2 (prosecutrix).

(2.) This Criminal Revision Petition has been filed by the accused/petitioner, namely, Shri Temjensuba Longkumer under Sec. 401 read with Sec. 397 and 482 of the Code of Criminal Procedure, 1973 impugning the order dtd. 30/9/2022 passed by the learned Sessions Judge, Mokokchung, Nagaland in Sessions Case No. 4/2022 framing charges against the accused/petitioner under Sec. 354/376/506 of Indian Penal Code read with Sec. 66 of Information Technology Act, 2000.

(3.) The facts relevant for adjudication for this Criminal Revision Petition, in brief, are as follows:-