THINGHAIJAMC ALIAS THANGJAM IBOTOMBISINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The present appeal has been filed by the accused/appellant against the judgment dated 21.10.99 passed in S.T. Case No.92/94/8/ 94/9 of 1999 by the learned Sessions Judge, Manipur East (Shri M. Binoykumar Singh, as he then was) wherein it has been held that the appellant/accused guilty and convicted him U/S 302 IPC, and on the facts and circumstances of the case the appellant/accused was awarded life imprisonment. The learned trial court: passed judgment dated 21.10.1999 basing primarily upon the circumstantial evidence and extra judicial confession of the appellant/accused. The learned trial court was also of the firm opinion in passing the judgment dated 21.10.1999 that the death of Shri L. Mohendro Singh (deceased/victim) was homicidal and manner in which injury was inflicted was due to commission of crimes of murder within the meaning of Section 300 IPC not falling under any of exceptions specified therein.

(2.) Heard Mr. N. Kerani Singh, learned Sr. counsel assisted by Mr. Debananda Singh, learned counsel appearing on behalf of the appellant/accused as well as Mrs. Ch. Bidhyamani Devi, learned P.P. for the respondent.

(3.) To be precised, the appellant/accused faced the trial for the offence U/S 302 IPC on the case of the prosecution, in nut shell, mentioned hereunder.