STATE OF MANIPUR Vs. SAIKHOM RAMO SINGH

JUDGEMENT

(1.) This is a reference made by the Additional Sessions Judge(Fast Track Court, Manipur East), at Imphal under Section 366 of Cr.P.C. in respect of the sentence of death passed by the Court in Sessions Trial No. 19/ME/IE/ 1985/401985/1/2002/6/2002 against the accused Saikhom Ramo Singh.

(2.) As the convicted accused is undefended the Court appointed Mr. N. Ibotombi Singh as Amicus Curiae for the defence of the accused convicted.

(3.) We have heard, Mr. Jalal Uddin, learned P. P. for the state and also Mr. N. Ibotombi, learned Amicus Curiae.