THANGMEISO HORAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) These appeals arise out of the judgment made in S.T. Case No.10/2006/11/2006 by the learned Additional Sessions Judge, Manipur East, convicting the appellants-accused for an offence under Section 304 Part II IPC, and sentencing them to undergo five years rigorous imprisonment and to pay a fine of Rs.10,000/- each, in default, to undergo rigorous imprisonment for six months.

(2.) Brief facts of the prosecution case are as follows:-

(3.) After committal of the case to the Sessions Court, the case was taken on file as S.T. Case No.10/2006/11/2006 and thereafter, transferred to the file of the Additional Sessions Judge, Manipur East for trial.