PATRICIA MUKHIM versus STATE OF MEGHALAYA & ORS.

Citation: [2021] 7 S.C.R. 65 · Decided: 25-03-2021 · Supreme Court of India · Bench: L. NAGESWARA RAO · Disposal: Appeal(s) allowed

Cited by 2 judgment(s) · cites 2 · see the full citation network in Lexace

Judgment (excerpt)

Page 1 of 12 
 
JINGPYNSHAI 
 
KI RAI NE KI HUKUM BA LA PYNKYLLA SHA KA KTIEN KHASI KI 
LONG TANG BAN SHU SNGEWTHUH KI NONGPULE HA KA KTIEN TYNRAI. YM 
LAH BAN SHIM NE PYNDONKAM IA KI NA KA BYNTA KANO KANO KA 
JINGTHMU.LADA DONKAM BAN PYNTREIKAM IA KINE KI RAI NA KA BYNTA 
KANO KANO KA JINGTHMU, KI RAI NE KI HUKUM BA LA THOH HA KA KTIEN 
PHARENG KIN IENG KUM KIBA LAH BAN SHIM NE PYNDONKAM BAN IOH IA KA 
JINGMUT BASHISHA 
 [2021] 7 S.C.R. 65 
PATRICIA MUKHIM 
pyrshah 
STATE OF MEGHALAYA & ORS. 
(Criminal Appeal No. 141 of 2021) 
LBER 25, 2021 
[L. NAGESWARA RAO  
AND 
RAVINDRA BHAT, JJ.] 
 
Ka  Penal Code, 1860 – ki kyndon aiñ  153A bad 505(1)(c) – Ka jingshahshoh ba jur 
bad jingshahthombor jong ki bymdei-riewlum hapoh ka Jylla Meghalaya da ki nar rod bad da 
ki dieng – Ki nongthombor la kynnoh ba ki dei ki riewlum jong ka jylla Meghalaya – Ka 
jingpynmih jingthoh lane ka post ha Facebook ba la thoh da ka Nongmudui (Apellant), la 
kynnoh ba ka long kaba la mut khnang ban pynshit ïa ka jingiashun jaitbynriew hapdeng ki 
riewlum bad ki bymdei-riewlum hapoh ka jylla – Ia ka mokotduma Prima facie (ka nongrim ba 
hakhmat lane kaba shu peit na sla) la pynlong hapoh ka kyndon aiñ. 153A bad  505(1)(c) ne 
em – La rai: Ka jingkhmih bñiah ïa katei ka jingthoh ha Facebook  ïa kaba la thoh da ka 
nongmudui ka kdew ïa ka jingsngewsih jong ka  kaba long pyrshah ïa ka jingleh bymsuidñiew 
jong u Myntri Rangbah ka jylla Meghalaya, u DGP bad ka Dorbar Shnong jong katei ka jaka 
ha kaba kim shym la leh ei ei pyrshah ïa ki nongthombor kiba la thombor ïa kitei ki bymdei-
riewlum –  Ka jingthoh ha ka Facebook haba la pule baroh kawei ka paw ba, ka kyrpad ïa ka 
jingïaryngkat dor jong ki bymdei-riewlum hapoh ka Jylla Meghalaya – Kam shym don kano 
kano ka jingthmu na ka liang ka nongmudui ban pynphriang ïa kano kano ka jingia-isih 
kynhun/jaitbynriew – Namar ba ym don kano kano ka  jingpyrshang da ka nongmudui ban 
kynshoit ïa ki briew jong kawei ka jaitbynriew ban ïa donkti ha ka jingïashoh ïadat, ïa ki mat 
tynrai jong ki jingleh palat (offences) kiba hap ha ki kyndon aiñ 153A bad  505(1)(c) ym shym 
la pynskhem – Ka jingkyrpad jur kaba la pynpaw da ka nongmudui ban ïada ïa ki bymdei-
riewlum kiba shong ba sah ha ka Jylla Meghalaya bad ïa ka jingïaryngkat dor ïa ki ym lah da 
kano kano ka ka jingmutdur ban kheiñ ba ka dei ka jingkren pyniashun.– Ka long ka jingpyrta 
ban ïoh ïa ka hok – ban leh katkum ka aiñ, ha kaba iwei pa iwei i nongshongshnong i don ka 
Page 2 of 12 
 
hok ban khmih lynti bad ban kren  – Ka jingbymsngewhun ïa ka jingbym leh ei ei ka sorkar, 
ym lah ban kynnoh ba ka dei ka jingpyrshang ban pynia-isih hapdeng ki jaitbynriew bapher – 
Ia ka jingkren laitluid jong ki  nongshongshnong ym lah ban khñoit noh da kaba pynngat ia ki 
ha ki mukotduma kam bymman,lait noh tang lada kum kita ki jait jingkren kidon ïa ka bor ban 
pynthut ïa ka imlang sahlang – Ym don daw  pyrshah ïa ka  nongmudui na ka bynta ki jingleh 
be-aiñ kiba hap ha ki kyndon aiñ 153A bad 505(1)(c). 
 
Penal Code, 1860 – s.153A – ka jingleh be-aiñ da ka jingkren – Ki kyndon pyrshah ïa 
ka jinglaitluid ban kren bad ban pyni – La Rai: Ka jinglaitluid ban kren bad ban pyni ïa kaba 
la ai bor da ka Artticle 19(1)(a) jong ka Riti Synshar ka Ri India ka long ka hok tynrai kaba 
kordor – Hynrei, kata ka hok kam long kaba khlem don jingteh – Lah ban teh kyndon da kaba 
shong ñia ïa kata ka hok ban kren bad pyni khnang ban sumar ïa ka iktiar bad ïa ka jingiatylli 
hapoh ka Ri India, ïa ka jingshongshngain hapoh ka Ri, ïa ka jingiadei lok bad kiwei pat ki Ri, 
ka jingshongsuk ha ka imlang sahlang, ïa ka burom ka akor lane ha kaba iadei bad ka jingleh 
pyrshah ia ka  Ïingbishar (contempt of Court), ha kaba iadei bad ka jingpynbudnam lane ka 
jingpynshit ïa ki kam be-aiñ – Ia ka jingkren be-aiñ lah ban pynshitom hapoh ka kyndon aiñ 
153A – Riti Synshar jong ka Ri India, 1950 – Art.19(1)(a) – Jingkren pynïashun (Hate speech). 
              Ka aiñ Penal Code, 1860 – kyndon aiñ 153A – Hapoh ka jingkdup jong – La batai – 
La Rai: Ka jingdon jingthmu ban pynkulmar lane pynshit ïa ki briew ban ïashoh ïadat ka long 
kaba donkam eh (sine qua non) ban pynhap hapoh ka jingleh be-aiñ katkum ka kyndon aiñ 
153A bad ki nongtian bishar (prosecutor) ki dei ban pyni sabut ïa ka jingdon ka jingmut sniew 
(mens rea) khnang ba kin jop – Ia ka jingdon jingthmu lah ban bishar nyngkong eh na ki kyntien 
jong ka jingthoh bad na ki jingjia ha kaba la thoh pynmih ïa katei ka jingthoh – Hynrei,

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