Donboklang Ryntathiang Vs State Of Meghalaya & Ors

Meghalaya High Court At Shillong 10 May 2022 Criminal Appeal No. 7 Of 2020, Criminal Miscellaneous Case No. 20 Of 2020 (2022) 05 MEG CK 0026
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 7 Of 2020, Criminal Miscellaneous Case No. 20 Of 2020

Hon'ble Bench

Sanjib Banerjee, CJ; W. Diengdoh, J

Advocates

H.L. Shangreiso, A. Syiem, K. Khan, S. Sengupta

Final Decision

Dismissed/ Disposed Of

Acts Referred
  • Protection Of Children From Sexual Offences Act, 2012 - Section 6
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 164(3), 313
  • Evidence Act, 1872 - Section 80

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 05 MEG CK 0026
  • Coram: Sanjib Banerjee, CJ; W. Diengdoh, J
  • Bench: Division Bench
  • Advocates: H.L. Shangreiso, A. Syiem, K. Khan, S. Sengupta
  • Result: Dismissed/ Disposed Of
Referenced Acts & Sections
  • Protection Of Children From Sexual Offences Act, 2012 - Section 6
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 164(3), 313
  • Evidence Act, 1872 - Section 80
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