KEISAM KUMAR SINGH Vs. STATE OF MANIPUR
LAWS(SC)-1985-7-30
SUPREME COURT OF INDIA
Decided on
July 26,1985
KEISAM KUMAR SINGH
Appellant
VERSUS
STATE OF MANIPUR
Respondents
Cited Judgements :-
M K THOMAS VS. STATE OF KERALA [LAWS(KER)-2006-5-42] [REFERRED TO]STATE OF MAHARASHTRA VS. DAYANAND TUKARAM RAUT [LAWS(BOM)-1997-9-59] [REFERRED TO]
RANJIT SINGH VS. BHUP SINGH [LAWS(P&H)-1996-2-14] [REFERRED TO]
SANJEEV VS. STATE [LAWS(DLH)-2009-5-256] [REFERRED TO]
SANTHOSH MADHAVAN @ SWAMI AMRITHA CHAITHANYA VS. STATE [LAWS(KER)-2013-12-95] [REFERRED TO]
NATABAR CHAKRA VS. SACHIDANANDA MISRA [LAWS(ORI)-1989-12-21] [REFERRED TO]
SANJEEV NANDA VS. STATE [LAWS(DLH)-2009-7-151] [REFERRED TO]
MOTILAL UPADHYAYA VS. DIMBERSWAR BORA [LAWS(GAU)-1996-5-25] [REFERRED TO]
MALATHI VS. STATE OF KERALA [LAWS(KER)-2002-8-30] [REFERRED TO]
JALA RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2013-1-84] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. BISHWA DUTT [LAWS(HPH)-1997-8-22] [REFERRED TO]
STATE OF MAHARASHTRA VS. YUVRAJ S/O KASHINATH SABLE [LAWS(BOM)-2014-12-158] [REFERRED TO]
IN RE: SR. ABHAYAS CASE VS. STATE [LAWS(KER)-2006-5-51] [REFERRED TO]
JUDGEMENT
Fazal Ali J. -
(1.)By our Order dated July 16, 1985, we had dismissed the appeals. We now proceed to give reasons for the same.
(2.)The prosecution case has been detailed in the judgments of the High Court and the trial Court and it is not necessary for us to repeat the same all over again. The accused, Keisam Kumar Singh, Bijoy Singh and Sagolsem Ibotomcha Singh were put on trial before the Sessions Judge for an offence under Section 302/34, IPC for causing murder of the deceased. Raghumani Singh.
(3.)The entire case hinges on the evidence of the two eye-witnesses, PW 1 (Oken Singh) and PW 2 (Manihar Singh) who were actually friends of the deceased and belonged to the same village which was situated within the jurisdiction of Moirang police station.
(2.)The prosecution case has been detailed in the judgments of the High Court and the trial Court and it is not necessary for us to repeat the same all over again. The accused, Keisam Kumar Singh, Bijoy Singh and Sagolsem Ibotomcha Singh were put on trial before the Sessions Judge for an offence under Section 302/34, IPC for causing murder of the deceased. Raghumani Singh.
(3.)The entire case hinges on the evidence of the two eye-witnesses, PW 1 (Oken Singh) and PW 2 (Manihar Singh) who were actually friends of the deceased and belonged to the same village which was situated within the jurisdiction of Moirang police station.
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