THINGOM SASHIKUMAR AND ORS. Vs. MANIPUR ADMINISTRATION

JUDGEMENT

(1.) CRIMINAL Appeals Nos. 4, 5, 6, 7 and 8 of 1962 are appeals filed by Messrs. Sashikumar Singh, Mangi Singh. Khoidum Singh, Nilo Singh and Gourahari Singh respectively. They were the accused in Sessions Trial No. 13/5/7 of 1961 before the First Additional Sessions Judge.

(2.) THE Govt. Advocate has filed Criminal Revision Case No. 11 of 1962, for enhancement of sentences particularly against Khoidum Singh and Nilo Singh stating that they did not deserve any leniency and against all the convicted persons stating that in addition to the imprisonment, sentences of fine also should have been imposed on them.

(3.) THE facts are as follows: