VINODKUMAR SINGH S/O BANKA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This appeal has been preferred by the appellant-accused, Vinodkumar Singh, challenging the judgment and order dated 4.8.2016, passed by the learned Sessions Judge, Senapati, Manipur, in Sessions Trial Case No.1 of 2014.

(2.) The appellant has been convicted of the offence punishable under Sections 302 of IPC and 27(I) Arms Act. The appellant has also challenged the order dated 18.8.2016 passed by the Trial Court whereby he has been sentenced to undergo rigorous imprisonment for a period of twelve years for the offence under Section 302 IPC, deducting the period of five months which he had already spent in judicial custody.

(3.) The case of the prosecution is that on 11.11.2000 at 8.00 p.m., H.C No.800686269, Bhagawan Singh, aged about 39 years, s/o Gopal Singh of Roksha Nagar Village, Bhojpur-District, who was serving in Bihar of B-Coy, 25 Bn.CRPF, Mao Post, was shot dead by the appellant/accused with his service 9 mm.Carbine B/Butt No.73, Body No.10081759, inside the Line Barrack of the Unit.