Ksh. Kameshore Singh vs W. Tomcha Singh And 7 Others
2025 Latest Caselaw 54 Mani

Manipur High Court

Ksh. Kameshore Singh vs W. Tomcha Singh And 7 Others on 10 July, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

SHAMURAILATPAM SUSHIL               Digitally signed by SHAMURAILATPAM
                                    SUSHIL SHARMA
SHARMA                              Date: 2025.07.11 18:04:03 +05'30'

                         IN THE HIGH COURT OF MANIPUR
                                   AT IMPHAL

                                 Crl.A. No. 3 of 2014

                Ksh. Kameshore Singh
                                                  Appellant
                                       Vs.
                W. Tomcha Singh and 7 Others

                                                Respondents
                                BEFORE
        HON'BLE THE CHIEF JUSTICE MR. KEMPAIAH SOMASHEKAR
            HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

                                      ORDER

(K. Somashekar, C.J.) 10.07.2025 Mr. Ch. Bimolchandra, learned counsel for the appellant is

present before the Court physically and wherein the said counsel is

submitting that this criminal appeal has been preferred by the appellant,

being the father of the deceased but subsequently, registered the crime

against the accused for the offences under Section 302 of the IPC and

case was pleaded at Imphal, subsequently rendering the acquittal

judgment, this appeal has been preferred by the father of the deceased.

This status which is submitted by the learned counsel for the appellant in

this matter whereby taking in view of provision of Section 372 of Cr.P.C.

to challenge the acquittal judgement. But the appeal is of the year 2014

and there is no progress made by the learned counsel for the appellant

even though this appeal has been preferred by him relating to the

judgment rendered by the court below in Sessions Trial No. 19 of 2013

1|Page whereas the learned senior PP Mr. Athouba Khaidem for the respondent

No. 8 is present and equally, the learned counsel Mr. M. Gunedhor for the

respondents No. 1-7 is also present before the court physically.

Consequently, keeping in view the submission made by

learned counsel for the appellant in this matter, a week's time is granted

to submit the synoptic notes, if not the matter will be viewed seriously.

The matter would be listed on 17th July, 2025.

                    JUDGE                              CHIEF JUSTICE
Sushil




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