THE STATE OF MEGHALAYA versus MELVIN SOHLANGPIAW

Citation: [2020] 4 S.C.R. 501 · Decided: 11-02-2020 · Supreme Court of India · Bench: MOHAN M. SHANTANAGOUDAR · Disposal: Disposed off

Judgment (excerpt)

[2020)4 S.C.R.501 
THE STATE OF MEGHALAYA 
v 
MELVIN SOHLANGPIAW 
(Special Leave To Appeal (Crl.) No.1218 of 2018) 
RYMPHANG 11,2020 
{U MOHAN M. SHANTANAGOUDAR 
BAD U R.SUBHASH REDDY,KI NONGBISHAR BADONBUROM} 
Ka Riti Shynshar ka ri India: ka khyrnit kaba hynriew,Paragraph 4 bad 5-
Nongshahmudui, u dkhot jong ka Khasi Scheduled Tribe, u la shah bishar ha/or ka 
kam pyniap, ia ka nongshah pyniap kaba dei ruh ka dkhot jong ka Khasi Scheduled 
Tribe-la ai dorkhas lane Charge-sheet kum ka jingujor pyrshah ia u nongshahmudui 
hapoh ka ss.302 bad 201 /PC bad ia ka mukotduma la ai ban shah bishar ha ka 
iingbishar jong u Sessions Judge-U nongshahmudui u mudui mukotduma ban rah 
noh ia ka jingbishar ia kane ka kam sha ka iingkashari jong u nongbishar jong ka 
Khasi Hills Autonomous District Council -ka lingkashari High Court ka la pdiang ia ka 
jingujor-namarkata la mih kane ka special leave petition-La kane ka mukotduma 
kam bymman pyrshah ia u nongshahmudui la bishar beit tang da ka iingbishar 
District Council,katkum kaba la mang ha ki kyntien jong ka paragraph 4 bad 5 jong 
ka khyrnit kaba hynriew jong ka Riti Shynshar ka ri India -
La rai: Da kaba 
pyntreikam ia ka iktiar katkum ka paragraph 4(4) jong ka khyrnit kaba hynriew jong 
ka Riti Shynshar ka Ri lndia,ka United Khasi-Jaintia Hills Autonomous District 
{Administration of Justice ) Rules,1953 la pyntreikam-r.9 la mang na ka bynta ban 
buh ia kawei ka iingbishar Khasi Hills Autonomous District Council bad na ka bynta 
ka jingthung ia ki nongbishar hangto -Da kaba pyndonkam ia kum kine ki iktiar ba 
hap ha ka r.9 bad paragraph 5(1) jong ka Khyrnit kaba Hynriew,la pynmih ia ka 
jingpyntip ha ka 07.Rymphang.2017,ha kaba u fat ka jylla Meghalaya u la thung ia u 
Additional Judge na ka bynta ka iingbishar District Court,Shil/ong bad la pynkupbor 
ia ka da ka iktiar ban shim bishar ia ki kam beain kiba !ah ban shah pynshitom da ka 
rai pyniap,ka jingshah pynringkang par lane shah set phatok shi jingim lane shipor 
ym duna ia ka san snem hapoh ka /PC lane kiwei kiwei ki ain kiba iadei bad ka Khasi 
Hills Autonomous District Council-hapoh ka paragraph 5(1),/a aibor ia u Lat ban 
pynkupbor ia ka District lane Regional Council,lane ki iingbishar ba la buh da ka 
District Counci/,/ane uno uno u ophisar ba la thung da u fat na ka bynta kata,kum 
kine ki iktiar kiba hap hapoh ka Cr.P.C.lane ki C.P.C.katkum ka jingibit jong u,na ka 
bynta ban shim bishar ia ki katto katne ki suit,ki mukotduma bad ki kam beain- Ka 
jingpynkupbor hapoh ka Cr.P.C.ha ki khep ki khep,kum ba la /eh da ka jingpynbna 
kaba 07.02.2017 ka la pynshai kdar ba ka /ingkashari District Council ka don ia u pud 
ban shim ia ki mukotduma kiba iadei bad ki kam bymman, wat Jada ka sorkar jylla ka 
dei ka nongmudui ba dei hok ha kum kine ki mukotduma bad ym /ah ban shim ba 
kadei ka mamla riewlum-hap ban kubur ba, ka nongshah pyniap bad u 
nongshahmudui baroh arngut kidei dkhot jong ka Khasi Scheduled Tribe-Haba la 
pule kyllum long ia ka paragraph 4 bad 5 jong ka Khyrnit kaba Hynriew,kum kita ki 
iingbishar jong ka District Council ki don u pud ban shim bishar ia kum kine ki jait 
mukotduma.Ka iingkashari High Court ka la bishar hok ha kaba ka la phah noh ia ka 
mukotduma kam bymman (criminal case) pyrshah ia u nongshahmudui no ka 
iingbishar jong u Sessions Judge sha ka iingbishar u Judge ka Autonomous District 
Council-Ka iingbishar kaba la iohpdiang ia kane ka mukotduma kata ka lingbishar 
District Council,la hukum ia ka ban iaid shakhmat ia ka jingbishar katkum ka ain-
United Khasi-Jaintia 
Hills 
Autonomous 
District 
(Administration 
of Justice) 
Rules,1953-r9-Code of Criminal Procedure,1973-Penal Code,1860-ss.302,201. 
Haba pynkut noh ia Special Leave Petition,Ka lingkashari 
LA RAI: 1.1 Ka iingbishar jong u Sessions Judge kaba tian bishar ia u 
nongshahmudui ka dei ka iingbishar kaba la sdang bad treikam halor ki kyndon 
jong ka Code of Criminal Procedure,1973.Lah ban kdew hangne,ba ka sub-section 
1 jong ka Cr.P.C. ka pyni ba kane ka iingbishar kam lah ban bishar mukotduma ia ki 
jaka riewlum.Ha kajuh ka par, ka ai bor pat ia ka sorkar jylla ban shah ia ka 
jingbishar ia ki mukotduma kiba hap ha ka Cr.P.C sha ki jaka riewlum.Ka jingong 
"jaka riewlum" kaba la mih ha ka Section 1 jong ka Cr.P.C ka thew ia ki jaka ia kiba 
la kdew ha ka Khyrnit kaba 5 bad kaba 6 jong ka Riti Shynshar ka Ri India.Ha ka 
jingbymdon ka jingpynbna ba la pynmih da ka sorkar jylla kaba shah ne kner ia ka 
Cr.P.C. sha kum kine ki 

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