MANIPUR STATE Vs. NAOSEKPAM NIMAI SINGH

JUDGEMENT

(1.) THE two accused Naosekpam Nimai Singh aged 21 years and Sagolsem Ibotombi Singh aged 18 years, have been committed for trial under Section 302, I. P. C. for committing murder of one Bokul Singh of their Basti on the night between 2/3 July 1952. They have pleaded not guilty to the charge and have produced no defence.

(2.) THE prosecution suggests that there were ill -feelings between the deceased and some villagers including Paonam Kanhai Singh Nambor, on account of some new settlement of land and its cultivation by the deceased and that Kanhai Singh engaged the two accused for committing murder of Bokul Singh by promising to give them Rs. 300/ -. It is said that he also provided the accused with two sticks and some clothes to put on that night. While the deceased was sleeping in the verandah of Gopal Singh P. W. along with his step sou Budha Singh, they attacked them with sticks. The boy Budha Singh fled away. Bokul Singh got some 6 injuries - 4 contused wounds and 2 bruises which caused his death soon after.

(3.) IT will do well to say here that the police had challaned Paonam Kanhai Singh Nambor also along with the present two accused. He has been discharged by the Committing Magistrate after enquiry.