AHEIBAM NINGOL THONGAM ONGBI THABA AND ORS. Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) CRIMINAL Appeals 8 of 1966 and 7 of 1966 are appeals by the accused 1 and 2 in Sessions Trial No. 11 of 1965 on the file of the Sessions Court, Manipur at Imphal, against their conviction under Section 302 read with Section 34, I. P. C, and the respective sentences of death and imprisonment for life passed on them,

(2.) CRIMINAL Reference no, 19 of 1966 was made by the Sessions Judge under Section 374, Cr. P.C. for confirmation of the sentence of death passed by him on the first accused.

(3.) BOTH the appellants denied having committed the offence and pleaded not guilty to the charge.