Yumkhaibam Rohit @ Rajesh vs State Of Manipur
2025 Latest Caselaw 400 Mani

Manipur High Court

Yumkhaibam Rohit @ Rajesh vs State Of Manipur on 12 June, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                                                   Clubbed with
KHOIROM Digitally
          KHOIROM
                   signed by                                                   Death Sentence Ref. No. 1 of 2019
BIPINCHAN BIPINCHANDRA
          Date: 2025.06.12
                           SINGH

DRA SINGH 16:46:43 +05'30'                         IN THE HIGH COURT OF MANIPUR
                                                             AT IMPHAL

                                                           CRL. A. No. 8 of 2019

                                   Yumkhaibam Rohit @ Rajesh
                                                                                                  ... Appellant
                                                                  - Versus -

                                   State of Manipur
                                                                                               ... Respondent

                                                            B E F O R E
                                            HON'BLE THE CHIEF JUSTICE MR. K. SOMASHEKAR
                                             HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA



                                                               O R D E R

[K. Somashekar, CJ] 12.06.2025

Learned senior counsel for the appellant, Mr. Ch. Ngongo

appears before this Court physically and seeks a short accommodation

on the premises that he wants to submit synoptic note in detail referring

to the judgment of conviction order of sentence rendered by the Court

below.

However, the proceeding in Crl. A. No. 8 of 2019 is

connected with the proceeding in Death Sentence Ref. No. 1 of 2019

wherein this reference case has been made by the concerned Court.

Keeping in view of the submission made by the learned

counsel appearing for the appellant in these matters, it is deemed

appropriate that these matters would be listed on 10.07.2025.

Learned Public Prosecutor for the respondent, Mr.

Athouba Khaidem appears before this Court physically.

                                                         JUDGE                  CHIEF JUSTICE

                                   Bipin


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