AHANTHEM IBOTOMBI SINGH Vs. CENTRAL BUREAU OF INVESTIGATION (C.B.I.) ACB

JUDGEMENT

(1.) The petitioners have filed the instant revision seeking to set aside the order dated 24.9.2009 of the learned Sessions Judge, Manipur West passed in S.T. Case No.1 of 2009, wherein and whereby the learned Sessions Judge framed charge against the petitioners and one Vungdam Ngaihte under Section 304 and 34 IPC. In the revision, the petitioners are also seeking to quash the proceedings of S.T. Case No.1 of 2009.

(2.) According to the petitioners, petitioner no.1 was working as Veterinary Assistant Surgeon in District Veterinary Office, Churachandpur; petitioner no.2 was working as Section Officer in the office of the Executive Engineer; Churachandpur Division and petitioner no.3 was working as an Assistant Teacher in Gelmon Khuman J.B. School of District Autonomous Council, Churachandpur, Manipur.

(3.) The petitioners along with one Vungdam Ngaihte (then working as a Peon in the office of the District Statistical Office, Churachandpur, Manipur) and one Kimkhollung Kamei (now dead, then working as a Draftsman in the District Statistical Office, Churachandpur, Manipur) were appointed as Presiding Officer and Polling Officers of 56/20, Songtal Government High School for the election of Outer Manipur Parliamentary Constituency fixed on 24.11.1989 under the orders of the District Election Officer, Churachandpur dated 08.11.1989.