NARENGBAM BRAJABIDHU SINGH Vs. THE UNION TERRITORY OF MANIPUR COMPLT.

JUDGEMENT

(1.) THE appellant N. Brajabidhu Singh has been convicted by the learned Sessions Judge of Manipur under Section 302, I.P.C. and sentenced to imprisonment for life. He has appealed to this Court being aggrieve with the judgment of learned Sessions Judge.

(2.) THE facts of this case fall within a narrow ambit and may be succinctly stated as follows:

(3.) ONE stitched up longitudinal 5" Ã - 1/2" Ã - 1" on the back. The upper end was 1 below the right ufrascapular region and the lower end was 3" away from second lumber vertebra. All the visera were normal. Except tear of right pleura. The pleura cavity was full of blood. On dissection compound fracture of 9th, 10th and 11th of right ribs was found at the line of right infrascapular. There was also compound fracture of left humorous and right forearm. According to him (Doctor) all the above injuries might have been caused by sharp weapon. After seeing Exbt. M -1 the Doctor stated that these injuries could have been caused by it. According to him the cause of death was as a result of shock and haemorrhage due to above injuries. He also stated that these injuries were in the ordinary circumstances sufficient to cause his death.