ANGOM INDRAJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Sapana Kh., learned counsel for the petitioner; and Mr. Athouba Khaidem, learned Addl. P.P.

(2.) This criminal petition has been filed to set aside the order dated 02.06.2017 passed by the Sessions Judge, Imphal East, in Cril. Misc. Case No. 37 of 2017 arising out of Sessions Trial No. 4/2010/44/2013. The petitioner is the accused in the Sessions Trial. The allegation in the case is that the petitioner is a rifleman in the India Reserve Batalion (IRB), who was accused in a case of murder of one Nandalal Singh in the intervening night of 21.05.2004 and 22.05.2004.

(3.) The petitioner has been arrayed as accused No. 4. The trial is proceeding before the learned Sessions Judge, Imphal East. On 06.02.2017, the accused Angom Indrajit Singh, alias Kebi, S/o of Angom Chourajit Singh of Khurai Thagjam Leikai was examined as Defence Witness No. 1 and he deposed as follows:-