MANIPUR STATE Vs. SALAM CHAOREN SINGH

JUDGEMENT

(1.) SALAM Chaoren Singh accused has been committed for trial under Section 302, I.P.C. by Shri H. Ibungoyaima Singh M.I.C. for the murder of Moirangthem Kulachandra Singh in the evening of 29.3.51 at Heibong Pokpi village by striking a dao blow on his neck which resulted in his death soon after.

(2.) THE prosecution story briefly is as follows:

(3.) IN all the prosecution has produced 14 witnesses in support of its case. Out of them Naorem Mangi Singh and Naorem Iboton Singh have been tendered for cross -examination. The learned Counsel for the defence did not cross -examine them.