STATE OF MANIPUR Vs. KEISHAM MANI SINGH

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Order of acquittal passed by the learned Sessions Judge, Manipur West dated 02. 06. 1998 in his Session's Trial No. 22 of 1992.

(2.) HEARD Mr. A. Jagatchandra Singh, learned Sr. P. P. for the appellant-State and Mr. I. Lalitkumar Singh, learned Sr. Counsel assisted by Mr. S. Niranjan Singh, learned counsel appearing on behalf of the respondents.

(3.) THE respondents/accused, namely Shri K. Mani Singh, Shri K. Ibochabi Singh and Shri K. Opendro Singh, were charged U/s 459/34 I. P. C. and U/s 460/34 I. P. C. The trial Court by the impugned Judgment and Order dated 02. 06. 1998 had acquitted the respondents-accused from the charges and they were set at liberty.