STATE OF MANIPUR Vs. CHANDAM MANIHAR SINGH
LAWS(SC)-1999-9-33
SUPREME COURT OF INDIA
Decided on September 23,1999

STATE OF MANIPUR Appellant
VERSUS
CHANDAM MANIHAR SINGH Respondents

JUDGEMENT

S. B. Majmudar, J. - (1.) Leave gran-ted.
(2.) We have heard learned counsel for the parties finally in this appeal.
(3.) Learned senior counsel for the appellants made two-fold grievances in this appeal. In order to appreciate those grievances it would be necessary to note a few relevant facts.;


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