Yumkhaibam Kullachandra Singh vs State Of Manipur
2025 Latest Caselaw 512 Mani

Manipur High Court

Yumkhaibam Kullachandra Singh vs State Of Manipur on 28 August, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

             Digitally signed by
JOHN      JOHN TELEN KOM
                                                                                   Sl. 14
TELEN KOM Date: 2025.08.29
          13:59:17 +05'30'

                                   IN THE HIGH COURT OF MANIPUR
                                             AT IMPHAL

                                          Cril.A. No.15 of 2019

                       Yumkhaibam Kullachandra Singh
                                                                               Appellant
                                                Vs.

                       State of Manipur
                                                                            Respondent

BEFORE HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

(ORDER) (K. SOMASHEKAR, C.J.)

28.08.2025

Learned counsel for the appellant, Mr. TH. Jugindro Singh is present before the court physically and similarly, Mr. Athouba Khaidem, learned GA for the State is also present.

However, under this appeal challenging the judgement of conviction order of sentence rendered by the court below for the offence under section 302 of IPC and the same has been reflected in the operative portion of the order.

Whereas, the learned counsel for the appellant in this matter seeking some short accommodation on the premises that he wants to go through impugned judgment of conviction order of sentence.

Therefore, keeping in view the submission made by the learned counsel for the appellant, it is deemed appropriate that the matter would be listed on 26.09.2025.

                            JUDGE                            CHIEF JUSTICE

            John Kom
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