KH NINGOL IBETOMBI DEVI Vs. PUKHARAMBAM IBOMCHA

JUDGEMENT

(1.) This revision is directed against the order dated 31.1.1984 passed by the learned Additional Sessions Judge; Manipur in Criminal Revision No. 2(1)/80/7(1)80/8/83/25/1983.

(2.) Briefly stated the material facts giving rise to this revision petition are as follows:

(3.) I have heard Mr. C. Komol Singh, learned Counsel for Revisionist and also Mr. N. Kumarjit Singh, learned Counsel for the respondent.