JOKEN KHARSATI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By medium of this criminal appeal, judgment dated 24.03.2017 and the order dated 05.04.2017 passed by the learned Trial Court (Additional Judge, District Council Court, Shillong) are assailed.

(2.) Case No.45(7)2010 Rynjah PS on completion of the investigation culminated in filing the final report under Section 173 CrPC (charge sheet) to the effect that during investigation, the accused is established to have committed the offences under Sections 376 (2) (f) and 506 IPC. After hearing the Public Prosecutor and learned counsel for the defence, the learned Trial Court (Additional Judge, District Council Court, Shillong) on 09.10.2013 framed the charge against the accused for commission of offences under Sections 376 (2) (f) and 506 IPC to which the accused pleaded not guilty. The prosecution in support of its case produced 12 listed witnesses.

(3.) On closure of prosecution evidence, the accused has been examined in terms of Section 313 CrPC on 06.10.2016, as against each incriminating circumstance put to him, he has responded by stating "not true" and finally has stated "have nothing to say". The accused had been asked to enter upon the defence and in defence he had produced and examined 3 witnesses.