SYNJOIT MAIRANG Vs. STATE OF MEGHALAYA
LAWS(MEGH)-2021-12-2
HIGH COURT OF MEGHALAYA
Decided on December 08,2021

Synjoit Mairang Appellant
VERSUS
STATE OF MEGHALAYA Respondents

JUDGEMENT

SANJIB BANERJEE, C.J. - (1.)The appeal arises out of a judgment of conviction of November 6 2018 and the order of punishment of November 14, 2018.
(2.)The appellant has been convicted under Sec. 5 of the Protection of Children from Sexual Offences Act, 2012 and sentenced to 14 years' rigorous imprisonment under Sec. 6 thereof together with a fine of Rs.20,000.00 and, in the alternative, an additional year of imprisonment upon the fine not being paid.
(3.)The incident is of January 27, 2017. The minor victim, then aged five, apparently complained to her maternal grandmother on January 27, 2017 that in the afternoon of such date she had been violated by her stepfather when no one was in the house. The grandmother apparently called her sons and, on the following day, took the victim to be examined by a medical practitioner, Dr. Syiem. It is also the version of the prosecution that the mother of the victim was informed much later and it is only after one of the sons of the grandmother of the victim arrived that a further attempt was made on February 18, 2017 to take the victim to the doctor for a second opinion.


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