Hijam Shanti Singh vs State Of Manipur
2025 Latest Caselaw 86 Mani

Manipur High Court

Hijam Shanti Singh vs State Of Manipur on 5 June, 2025

               Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2025.06.06
SINGH     10:58:03 +05'30'

                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL
                                              Crl. A. No. 3 of 2019

                  Hijam Shanti 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 Mr. Th. Jugindro is present

before the Court, similarly, learned Government Advocate for the State, namely,

Mr. RK Umakanta is also present before the Court physically.

Whereas, this appeal has been filed challenging the judgment of

conviction and order of sentence rendered by the court below in Sessions Trial

(CAW) Case No. 20 of 2017, whereby held conviction the appellant/accused under

section 302 and 201 of the IPC for the offences which are reflected in the operative

portion of the order.

However, learned counsel for both the parties in this matter seek

short accommodation on the premises that they want to file list of events and dates.

Keeping in view of the submission made by the counsel for the

parties, it is deemed appropriate that this matter would be listed on 17.07.2025.

                                     JUDGE                            CHIEF JUSTICE
     Sandeep