PHURAILATPAM BRAJAKISHWAR SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. N. Mahendra, learned counsel for the Appellant; heard also Mr. R.S. Reisang, learned Senior P.P., assisted by Mr. Shyam Sharma, learned P.P. as well as Mr. A. Romenkumar, learned Amicus Curiae.

(2.) The present appeal has been preferred against the judgment dated 27.10.2016 passed in Sessions Trial Case No. 10 of 2014 by the Court of Sessions Judge, Bishnupur, convicting the Appellant for murder of his sister-in-law and sentenced him to undergo imprisonment for life with a fine of Rs. 5,000/- under Section 302 IPC.

(3.) The prosecution case is that a complaint was lodged stating that on 01.05.2013, at 10:10 p.m. one Phurailatpam Brajagopal Sharma reported that at about 9:30 p.m. while his wife, namely, Phurailatpam (O) Neena Devi was washing and cleaning utensils, he heard the children of their house screaming. Immediately, he rushed and saw his wife in a pool of blood at the washing place at the backyard near the kitchen. While he was attending his injured wife at the spot, his brother-in-law, Salam Sarattold him that he saw his younger brother, Phurailatpam Brajakishwar Sharma (Appellant herein) with a Dao (thangjou) in his hand near his injured wife. Immediately, she was evacuated to Bishnupur District Hospital for medical treatment. At that time, she was conscious and said that she feels very distressed. Afterwards, it was learnt that his younger brother (Appellant herein) had chopped his wife by using a Dao (thangjou).