PANGAMBAM KALANJOY SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This is an appeal from a conviction for murder and a sentence of death. The appellant was tried by the Judicial Commissioner of Manipur, a Part C State to which the Criminal Procedure Code does not apply but to which the Indian Evidence Act does.

(2.) Though the Code of Criminal Procedure does not apply to Manipur, the trial has been substantially in accordance with the procedure laid down by that Code. But as there is no appellate tribunal in the State for a case of this kind, we have heard the appeal as a Court of Ordinary appeal and have gone into the evidence.

(3.) Two women were killed late in the night of 4th/5th August 1951. They were the wife and mother-in-law of the appellant. The two were not living in the appellant's house but in the house of the mother-in-law. There had been some estrangement between the husband and wife, and the wife was not at the time living with the appellant.