GOVERNMENT OF MANIPUR Vs. THOKCHOM TOMBA SINGH

JUDGEMENT

(1.) THIS is a petition in revision filed by the Government of Manipur against the Order of Shri Y. Ibotombi Singh, Magistrate First Class, Manipur dated 25 -8 -1967 in refusing to obtain the finger impressions and specimen signatures of the accused in F.I.R. Case No. 195(8)67 M.I.P.S. under Section 409, I.P.C.

(2.) THE circumstances leading to the filing of this revision petition are as follows : On 18 -7 -1967 one Khumukwam Toyaima Singh, a village Pradhan, collected 15 quintals of rice and 15 quintals of atta from the Civil Supply Office for distribution to the villagers. But, the Pradhan, along with others, is alleged to have misappropriated the food grains by maintaining a register with fictitious names of some villagers, who did not receive any quantity of food grains. A case being F.I.R. Case No. 195(8)67 M.I.P.C. U/S. 409, I.P.C. was registered.

(3.) HENCE the revision petition.