Konjengbam Nillakomol Singh vs The State Of Manipur
2024 Latest Caselaw 325 Mani

Manipur High Court

Konjengbam Nillakomol Singh vs The State Of Manipur on 2 August, 2024

SHAMURAILATPAM SUSHIL SHARMA Digitally signed by SHAMURAILATPAM SUSHIL SHARMA
                             Date: 2024.08.05 12:32:01 +05'30'
                                                                                         Item No. 71
                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL

                                             Crl. A. No. 19 of 2021


                      Konjengbam Nillakomol Singh
                                                                                       Appellant
                                               Vs.
                      The State of Manipur
                                                                                    Respondent

                                           BEFORE
                     HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL

                                                  ORDER

02.08.2024

Mr. L. Seityandra, learned counsel appears on behalf of the appellant

and Mr. Athouba Khaidem, learned PP appears on behalf of the State of Manipur.

From a plain reading of the impugned judgment and order dated

13.05.2019 convicting the appellant under Section 304 Part II IPC as well as the

order of sentence dated 27.05.2019; it is apparent that the sentence awarded to

the convict is less than the minimum sentence provided for the provision of Section

304 of Part II of the IPC.

In that view of the matter, the appellant is put to notice that this Court

would like to be addressed on the quantum of sentence awarded to him as well.

Mr. L. Seityandra, learned counsel appearing on behalf of the appellant

prays for time to examine the case before addressing arguments in the appeal.

At his request, list on 23.08.2024.

CHIEF JUSTICE Sushil