STATE OF ARUNACHAL PRADESH Vs. LEGAM TAKALIANG

JUDGEMENT

(1.) Heard Mr. L. Kurdu, learned Special Public Prosecutor (SIT) for the petitioner/State. Also heard Ms. N. Danggen, learned Amicus Curiae for the respondents.

(2.) With regard to the alleged rape and murder of a 5 and years old girl, Tezu P.S. Case No. 22/2018 was registered under Sec. 302/376 IPC read with Sec. 6 of the POCSO Act and on 18/2/2018, two alleged accused persons in the said case namely, Sanjay Sobor and Jagdish Lohar were arrested and kept at the lockup of Tezu police station after obtaining police remand from court. That, on 19/2/2018 at around 12 p.m., a huge crowd of about thousand people armed with iron rods, pipes, hammers, wooden sticks surrounded the Tezu police station, overpowered the police officers and after going inside the police station took out the said two accused persons and lynched them to death. That, the crowd also damaged properties of the police station such as DVRs, tables, gates, locks etc. The incident also caused injuries to some police personnel on duty.

(3.) The mob even dragged the dead bodies of the two accused UTPs to the town square and burnt the dead bodies. With regard to this incident of mob violence and lynching, Tezu police station Case No. 22 of 2018 was registered under Sec. 120(B)/147/148/149/452/353/448/302 IPC read with Sec. 3 of the PDPP Act. Investigation was conducted initially by the local police and later by the SIT police headquarters, Itanagar which was entrusted with the investigation vide order dtd. 3/3/2018.