STATE OF MANIPUR Vs. OKRAM JITEN SINGH

JUDGEMENT

(1.) Heard Ch. Bidyarnani, learned PP, Government of Manipur and Mr. A. Nilamani, learned Sr. counsel assisted by Mr. A. Bimal, learned counsel for the respondent.

(2.) This Criminal Appeal has been carried from the judgment and order dated 22- 4-1999 passed by the learned Sessions Judge. Manipur East in Sessions Trial No. 6/1997 acquitting the respondent from the charge under Section 302, IPC.

(3.) The brief facts as unfolded during the trial are that on 4-11-1991 at about 8.15 p.m. the respondent, Okram Jiten Singh, working as Rifleman in 1st Bn. Manipur Rifles, (for short 'MR') assaulted the victim, late Y. Tangkhul, another Rifleman of the said 1st Bn. near the gate of Manipur Police Radio. The victim, in his injured condition, was taken to JN Hospital and on 5-11-1991 i.e., the next day in the morning at about 6.00 a.m. the said Yarchung Tangkhul expired. One Y. Kulabidu Singh, P.W. 13, working as a Subedar in the MR lodged the written report on 5-11-1991 at about 6.30 a.m. with the Officer-in-charge, Imphal Police Station narrating the above facts.