Ashin @ Kashin @ Kasinba vs State Of Manipur
2025 Latest Caselaw 113 Mani

Manipur High Court

Ashin @ Kashin @ Kasinba vs State Of Manipur on 24 July, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

              Digitally signed by
KHOIROM KHOIROM
BIPINCHAN BIPINCHANDRA
          SINGH
DRA SINGH Date: 2025.07.29
          10:16:40 +05'30'                          IN THE HIGH COURT OF MANIPUR
                                                              AT IMPHAL


                                                            CRL. A. No. 17 of 2021
                                    Ashin @ Kashin @ Kasinba
                                                                                                   ... Appellant
                                                                     - Versus -

                                    State of Manipur
                                                                                                 ... Respondent



                                                          B E F O R E
                                          HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
                                           HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH


                                                                    O R D E R

[K. Somashekar, CJ] 24.07.2025

Learned counsel for the appellant, Mr. Th. Jugindro is present

before this Court physically, wherein stated that even though preparing

paper book has been prepared, 161 statement is not placed on record. But,

in the meanwhile, the learned counsel submits that he wants to rely upon

the statements made by the investigating agency in respect of victims.

This statement made by the learned counsel for the appellant

is taken on record and the counsel be directed to submit a memo where the

statements in this matter are required to be prepared and also submitting

along with the paper book.

Whereas, learned PP for the respondent/State, Mr. S.

Nepolean is present before this Court physically. However, the judgment of

conviction order rendered by the Ld. Trial Court in Spl. T. (POCSO) Case No.

1 of 2017 was challenged and wherein the Ld. Trial Court was arrived at for

conviction of the offences under Section 326 of IPC, 1860.

Page 1|2 In the meanwhile, recording the same statement submitted

by the learned counsel for the appellant in this matter whereby, the learned

PP submits that there was an injury on the back side of head of the victim

and the same was caused by stone.

This submission made by the learned PP is taken on record.

Keeping in view of the submission made by the learned

counsel for the appellant in this matter is concerned, it is deemed

appropriate that soon after filing of the memo for requirement of statements

of the victims, Registry is directed to furnish the statements of the witnesses

along with paper book. However, paper book has already been prepared

and furnishing to the aforesaid counsel.

Hence, this matter would be listed on 08.08.2025.

                                JUDGE                 CHIEF JUSTICE


Bipin




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