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Judgment
7 paragraphs · 291 wordsAhanthem Bimol Singh, J
[1] Mr. Y. Devadutta, learned counsel appeared on behalf of the appellant and Mr. RK Umakanta, learned senior counsel and PP assisted by Mr. W. Niranjit Singh, learned Dy. GA appeared on behalf of the respondents.
[2] The Cril.A. No. 11 of 2021 has been filed against the judgment dated 28-12-2020 passed by the Sessions Judge, Thoubal, Manipur in Sessions Trial Case No. 4 of 2016 convicting the accused No. 1, viz. Irom Chaoren Singh under section 376/302/316 of the IPC and also challenging the order of sentence dated 30-12-2020, sentencing the accused No. 1 to death with a fine of Rs. 50,000/- (Rupees fifty thousand) only.
[3] The Death Sentence Ref. No. 1 of 2021 has been referred under section 366 of the Cr.PC for confirmation of the death sentence by this Court.
[4] By an order dated 27-04-2026 passed by the Hon'ble Supreme Court in the case of 'Aman Singh & anr. -vrs.-State of Bihar' reported in the Neutral citation 2026 INSC 424 , directed that in every Death Sentence, confirmation reference brought before the High Courts, a dedicated legal team comprising of one Senior Counsel and at least two Advocates having a minimum of 7(seven) years practice, to represent the convicted person, are to be provided in addition to the private counsel, if any.
[5] In view of the direction given by the Hon'ble Supreme Court in Amar Singh's case, we request Mr. Ch. Ngongo, learned senior counsel ; Mr. H. Kenajit, learned counsel and Mr. I. Denning, learned counsel to represent the convicted person. This legal team is in addition to Mr. Y. Devadutta, learned counsel who was already representing the convicted person.
[6] As prayed for, list these cases again on 01-08-2026.