Khangjrakpam Boby Singh vs State Of Manipur
2025 Latest Caselaw 85 Mani

Manipur High Court

Khangjrakpam Boby Singh vs State Of Manipur on 5 June, 2025

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

             Digitally signed
KABORAMBA by KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2025.06.06
SINGH     10:57:14 +05'30'

                                 IN THE HIGH COURT OF MANIPUR
                                           AT IMPHAL
                                        Crl. A. No. 20 of 2023

              Khangjrakpam Boby 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.)

05.06.2025

Learned counsel for the appellant, namely, Ms. I. Lenibala is present

before the Court physically, similarly, learned Government Advocate for the

respondent, namely, Ms. Ch. Sundari is also present before the Court physically.

Whereas this appeal has been filed by the appellant challenging the

judgment of conviction dated 22.02.2023 and the order of sentence dated

27.02.2023 rendered by the trial court in Sessions Trial Case No. 7 of 2016.

However, keeping in view the submission made by the learned

counsel for the parties, this matter would be listed on 10.07.2025 for hearing.

                                JUDGE                           CHIEF JUSTICE
   Sandeep