Shri R. David vs State Of Manipur
2025 Latest Caselaw 80 Mani

Manipur High Court

Shri R. David vs State Of Manipur on 5 June, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

KABORAMB Digitally signed
AM       by KABORAMBAM
         SANDEEP SINGH
SANDEEP  Date: 2025.06.06
SINGH    10:59:18 +05'30'
                               IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
                                   Crl. Rev. P. No. 13 of 2018

               Shri R. David
                                                                              Petitioner
                                        Vs.
               State of Manipur
                                                                            Respondent

Clubbed with Crl. A. No. 6 of 2018 With Death Sentence Ref. No. 1 of 2018 With MC (Crl. Rev. P.) No. 10 of 2024

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

(ORDER)

(K. SOMASHEKAR, C.J.)

05.06.2025

Learned senior counsel for the petitioner/appellant namely, Mr. L.

Shashibhushan is present before the Court physically, similarly, learned

Government Advocate for the State, namely, Mr. RK Umakanta is also present

before the Court physically.

However, the proceeding in Crl. Rev. P. No. 13 of 2018, wherein a

plea is taken for juvenility in question of the petitioner/accused under the Juvenile

Justice (Care & Protection of Children) Act, 2000. This status which is submitted by

the learned senior counsel for the petitioner who is termed as accused in the

connected matters is taken on record.

In the meanwhile, learned senior counsel for the petitioner/accused

submits that the proceeding in MC (Crl. Rev. P.) No. 10 of 2024 is connected with the proceeding in Crl. Rev. P. No. 13 of 2018, whereby in the aforesaid

miscellaneous case, learned senior counsel for the accused submit that there are

some documents which are required to be considered. This submission which is

made by the learned senior counsel for the applicant/accused is also taken on

record.

However, Crl. A. No. 6 of 2018 has been filed by the convicted

appellant/accused challenging the judgment of conviction dated 30.07.2018 and

order of sentence dated 31.07.2018 rendered by the Special Judge (POCSO),

Senapati in Special Trial (POCSO) Case No. 1 of 2016.

Subsequent to rendering the judgement and order, the Trial Court

has referred the matter to this Court for confirmation of the death sentence as held

relating to the offences which is reflected in the operative portion of the order. This

matter is numbered as Death Sentence Ref. No. 1 of 2018.

However, all these matters relate to judgment of conviction and order

of sentence and one matter relates to the question of juvenility of the accused.

Therefore, the learned senior counsel for the accused and the learned

Government Advocate for the State in these matters are directed to submit the

synoptic notes in terms of the submission made and also keeping in view the

judgment and order rendered by the Trial Court.

Accordingly, made an observation.

Consequently, these matters would be listed on 10.07.2025.

                     JUDGE                               CHIEF JUSTICE
Sandeep