SANTOSH SAHADEV KHAJNEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard.

(2.) Vide judgment and order of sentence dtd. 6/1/2017 and 20/1/2017, the learned President, Children's Court for the State of Goa at Panaji [Hereinafter, referred to as the 'trial Court'], convicted the appellant and sentenced him as below: - <IMG>JUDGEMENT_85_LAWS(SC)8_2025_1.jpg</IMG> The substantive sentences were ordered to run concurrently.

(3.) Being aggrieved, the appellant challenged the said judgment by filing Criminal Appeal No. 10 of 2017 before the High Court of Bombay at Goa [Hereinafter, referred to as the 'High Court'] which came to be decided by the judgment dtd. 11/11/2022 whereby the High Court partly allowed the appeal by reducing the sentences awarded to the appellant for the substantive offences in the following manner: - <IMG>JUDGEMENT_85_LAWS(SC)8_2025_2.jpg</IMG>