THOKCHOM BIRA SINGH AND ORS. Vs. MANIPUR ADMINISTRATION

JUDGEMENT

(1.) THIS is an appeal filed by the six appellants against their convictions under Suctions 147, 333 read with Section 149 323 read with Section 149, and 440 read with Section 149 . P. C. and against the sentences of one year's R. I. Under Section 147, 4 years' R. I. Under Section 333 read with Section 149, one year's R. I. Under Section 323 read with Section 149 and two years' R. I. Under Section 440 read with Section 149 in Sessions Trial No. SO of 1960 by the Sessions Judge, Manipur. The sentences were ordered to run concurrently.

(2.) THE prosecution case against them was as follows:

(3.) THE injured Police personnel were also examined by the Doctors A. Boy and S. S. Sarkar and the injury reports Exts. A/13 to A/35 were exhibited at the trial. The injuries on almost as of them except Nongthomba Singh, (P.W. 9) were simple in nature, while the injury of Nongthomba Singh was stated to be grievous. Regarding the injuries on appellants 2 -6, we are now concerned only with the 3rd appellant Chingsubam Ibotomi Singh. The injuries on his body received from the bullets were simple in nature and he was in the hospital till 5 -5 -1960.