STATE OF SIKKIM Vs. RUPESH MANGER

JUDGEMENT

(1.) Respondent/Convict Rupesh Manger (Thapa) present in person before this Court.

(2.) Heard Learned Counsel for the parties on sentence. Learned Public Prosecutor submits that the sentence of life imprisonment be imposed on the convict.

(3.) Learned Senior Counsel does not have any differences with the submissions of Learned Public Prosecutor as according to him the case is not one which is "rarest of the rare".