STATE OF MANIPUR Vs. MANOHARMAYUM IBOTOMBI SHARMA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the State against the portion of impugned order dated 21.05.2014 discharging the Accused/Respondent by the court of the Special Judge (ND and PS)/Fast Track Court in its Special Trial No. 543/95/26/2009 (Ref: F.I.R. No. 89(1) 94 IPS u/s. 21/29 ND and PS, 25(1-B) Arms Act on the inter alia grounds that there are sufficient materials/evidence on records for framing of charges against the accused/respondents, but the Trial Court failed to appreciate the materials available on records thereby passing the impugned discharged order dated 21-05-2014.

(2.) The brief facts of the case:

(3.) Being aggrieved by the said impugned order dated 21-05-2014 passed by the Special Judge (ND and PS), Fast Track Court, Manipur East discharging the accused/Respondents, this present Criminal Revision petition is filed by the State on the following grounds;